Rajesh Kumar Dangi vs The State Of Jharkhand
2021 Latest Caselaw 2551 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (D.B.) No. 123 of 2021
        Rajesh Kumar Dangi                                      --- --- 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 For the Appellant : Mr. A.K.Sahani, Advocate For the Respondent : Mrs. Nehala Sharmin, A.P.P.

02/26.07.2021 The sole appellant stands convicted for the offence punishable under Section 4 of the POCSO Act and Section 363,366(A) and 376 of the I.P.C by the impugned judgment of conviction dated 22.03.2021 passed in POCSO Case No. 17 of 2016 by the court of learned Additional Sessions Judge-I cum Special Judge, POCSO Cases, Chatra and has been sentenced to undergo R.I. for 20 years and a fine of Rs. 50,000/- and a default sentence as a consolidated sentence for the aforesaid offences by the order of sentence dated 07.04.2021.

Admit.

Call for the Lower Court Record in connection with POCSO Case No. 17 of 2016 from the court of learned Additional Sessions Judge-I cum Special Judge, POCSO Cases, Chatra.

Prayer for suspension of sentence of the appellant made through I.A. No. 2989 of 2021 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.)

A.Mohanty