Sawna Soren vs The State Of Jharkhand
2021 Latest Caselaw 4131 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr. Appeal (DB) No. 246 of 2021

         Sawna Soren                                             ---    ---   Appellant
                                               Versus
         The State of Jharkhand                           ---           ---   Respondent
                                              ---

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

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                For the Appellant        : Mr. Suraj Singh, Adv.
                For the State            : Mr. Manoj Kr. Mishra, A.P.P.
                                             ---

03/01.11.2021          In order to remove the surviving defect no.5(e) i.e. Vakalatnama

is not in original, learned counsel for the appellant is allowed 4 weeks' time. Jail authorities are supposed to provide original copy of Vakalatnama since COVID restrictions have been substantially relaxed.

Learned counsel for the appellant undertakes to remove the surviving defect no.9(iii) in course of the day. Office to verify.

Sole appellant stands convicted for the offences punishable under Section 376(3) of the I.P.C. and Section 6 of the POCSO Act, 2012 vide impugned judgment dated 27.08.2021 passed in Spl Pocso Case No.35/2020 by the court of learned Special Judge (POCSO), Jamshedpur and has been sentenced to undergo imprisonment for life, which shall mean imprisonment for the remainder of natural life with a fine of Rs.50,000/- under Section 6 of the POCSO Act read with Section 376(3) of the I.P.C. and a default sentence vide impugned order of sentence dated 31.08.2021.

Admit.

Call for the lower court records from the learned court of Special Judge (POCSO), Jamshedpur in connection with Spl Pocso Case No.35/2020.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/