Purushottam Singh @ Chintu @ ... vs The State Of Jharkhand
2021 Latest Caselaw 3833 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (DB) No. 182 of 2021

              Purushottam Singh @ Chintu @ Chintu Singh ---      ---   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. Praveen Shankar Dayal, Advocate For the Respondent: Mrs. Priya Shreshtha, A.P.P

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04 / 06.10.2021 Learned counsel for the appellant undertakes to remove the following surviving defect within a period of four weeks.

5 (e) Vakalatnama appears to be scanned copy and not original. Concerned Jail Authority will supply the vakalatnama in original since restrictions under Covid-19 have been substantially lifted.

2. The sole appellant stands convicted for the offence punishable under sections 376(2) (n) of the Indian Penal Code and sections 4 and 6 of POCSO Act by the impugned judgment dated 31.07.2021 passed in Spl. POCSO Case No. 47/2019 by the Court of learned Special Judge (POCSO), East Singhbhum, Jamshedpur and has been sentenced to undergo imprisonment for life with a fine of Rs. 20,000/- and default sentence under section 376(2) (n) of the Indian Penal Code read with section 6 of POCSO Act, by the impugned order of sentence of the same date. However, no separate sentence has been awarded under section 4 of POCSO Act since he has already been sentenced for graver offence under section 6 of POCSO Act.

3. Admit.

4. Call for the lower court records in connection with Spl. POCSO Case No. 47/2019 from the Court of learned Special Judge (POCSO), East Singhbhum, Jamshedpur.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/