Tiyu Sanga @ Shiv Shankar Sanga vs The State Of Jharkhand
2021 Latest Caselaw 3775 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                        Criminal Appeal (DB) No. 510 of 2020
     Tiyu Sanga @ Shiv Shankar Sanga                        --- --- Appellant
                                   Versus
     The State of Jharkhand                                 --- --- Respondent
                                   .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

For the Appellant : Mr. Raj Kishore Sahu, Advocate For the Respondent : Mrs. Vandana Bharti, A.P.P.

06/04.10.2021 Heard learned counsel for the appellant and learned A.P.P. on the prayer for condonation of delay of 115 days in preferring the instant memo of appeal made through I.A. No. 5016 of 2021.

Learned counsel for the appellant submits that appellant is very poor having no money to prefer the appeal. However, his close relatives arranged some money and thereafter the appeal has been preferred through a counsel, which has occasioned some delay, which is not intentional.

Leaned A.P.P. does not oppose the prayer.

Having considered the submission of learned counsel for the parties and the explanation given in the instant application, delay is condoned. I.A. No. 5016 of 2021 stands disposed of.

The sole appellant stands convicted for the offences punishable under Sections 376/506 of the I.P.C. and Section 4 & 6 of the POCSO Act by the impugned judgment dated 29.02.2020 passed in POCSO Case No. 103 of 2017 by the court of learned Additional Judicial Commissioner-IV cum Special Judge (POCSO), Ranchi and has been sentenced to undergo R.I. for 14 years with a fine of Rs.20,000/- and a default sentence u/s 376 I.P.C.; R.I. for 2 years u/s 506 I.P.C.; R.I. for 20 years and a fine of Rs,.10,000/- with a default sentence u/s 4 & 6 of the POCSO Act. All the sentences have been ordered to run concurrently.

Admit.

Call for the lower court record in connection with POCSO Case

No. 103 of 2017 from the court of learned Additional Judicial Commissioner-IV cum Special Judge (POCSO), Ranchi.

Prayer for suspension of sentence of the appellant made through I.A. No. 4655 of 2020 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty