Soma Oraon vs The State Of Jharkhand
2021 Latest Caselaw 3824 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (DB) No. 124 of 2021

       Soma Oraon                                             ---    ---    Appellant
                                            Versus
       The State of Jharkhand                          ---           ---   Respondent
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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. Gautam Kumar, Advocate For the Respondent : Mr. Bhola Nath Ojha, A.P.P.

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05/06.10.2021 This appellant along with Sandeep Oraon, Panchu Oraon and Lalit Oraon stands convicted for the offence punishable under Sections 376 (DA) of the I.P.C. and under Sections 4/6/10 of the POCSO Act vide impugned judgment of conviction dated 10.03.2021 passed in Children Case No.03 of 2019 by the learned court of Additional Judicial Commissioner-IV - cum- Special judge (POCSO), Ranchi and has been sentenced vide impugned order of sentence dated 16.03.2021 in the following manner:

(1) Rigorous imprisonment for life which shall mean imprisonment for the remainder of their natural life and fine of Rs.5,000/- for the offence u/s 376(DA) of I.P.C. and in default of payment of fine simple imprisonment of three months.

(2) Rigorous imprisonment for 10 (ten) years and fine of Rs.10,000/- for the offence u/s 4 of the POCSO Act and in default of payment of fine simple imprisonment of six months. (3) Rigorous imprisonment for 10 (ten) years and fine of Rs.5,000/-

for the offence u/s 6 of the POCSO Act and in default of payment of fine simple imprisonment of three months. (4) Rigorous imprisonment for 7 years and fine of Rs.5,000/- for the offence u/s 10 of the POCSO Act and in default of payment of fine simple imprisonment of three months.

All the sentences have been ordered to run concurrently. Admit.

Call for the lower court records from the court of learned Additional Judicial Commissioner-IV -cum- Special judge (POCSO), Ranchi in connection with Children Case No.03 of 2019.

Prayer for suspension of sentence made through I.A. No. 3018/2021 shall be considered after receipt of the Lower court records.

It appears that convict Sandeep Oroan has preferred Cr. Appeal (DB) No.171/2021 which is also on board today. Let Cr. Appeal (DB) No.171/2021 be tagged along with the instant appeal.

Office to verify whether other convicts named above have preferred any appeal or not.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Shamim/