Sopen Tudu vs The State Of Jharkhand
2021 Latest Caselaw 2203 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (DB) No. 24 of 2021

              Sopen Tudu                                        ---        ---   Appellant
                                                Versus
              The State of Jharkhand                            ---        ---   Respondent
                                                ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary Through: Video Conferencing

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For the Appellant: Mr. Pawan Kr. Pathak, Advocate For the Respondent: Mr. Azeemuddin, A.P.P

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05 / 05.07.2021 The sole appellant stands convicted for the offences punishable under sections 376 of the Indian Penal Code and section 4 of POCSO Act by the impugned judgment dated 28.07.2020 passed in Special Pocso Case No. 44/2018 by the Court of learned Additional Sessions Judge-I, Pakur and has been sentenced to undergo rigorous imprisonment for ten years with a fine of Rs. 10,000/- and default sentence under section 4 of POCSO Act and no separate sentence has been awarded under section 376 of the Indian Penal Code, by the impugned order of sentence of the same date.

2. Admit.

3. Call for the lower court records in connection with Special Pocso Case No. 44/2018 from the Court of learned Additional Sessions Judge-I, Pakur.

4. Let the appeal be placed on I.A. No. 5391/2020 seeking suspension of sentence after receipt of lower court records.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/