Ram Prakash Singh @ Jai Prakash ... vs The State Of Jharkhand
2021 Latest Caselaw 3872 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Appeal (DB) No. 107 of 2020
        Ram Prakash Singh @ Jai Prakash Singh                  --- --- Appellant
                                      Versus
        The State of Jharkhand                                 --- --- Respondent
                                      .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Mr. Nipun Bakshi, Advocate For the Respondent : Mrs. Lily Sahay, A.P.P.

08/08.10.2021 The surviving defect no. 9(iv) regarding para 4 of I.A. is ignored on the request of learned counsel for the appellant.

The sole appellant stands convicted for the offence punishable under Section 377 of the I.P.C and Section 4 of the POCSO Act by the impugned judgment dated 23.05.2019 passed in Special POCSO Case No. 4964 of 2014 by the court of learned Additional Sessions Judge-1st, Ramgarh and has been sentenced to undergo R.I. for 10 years with a fine of Rs.5000/- and a default sentence under Section 4 of the POCSO Act by the impugned order of sentence dated 24.05.2019. No separate sentence has been awarded under Section 377 of the I.P.C.

Admit.

Call for the Lower Court Record in connection with Special POCSO Case No. 4964 of 2014 from the court of learned Additional Sessions Judge-1st, Ramgarh.

Prayer for suspension of sentence of the appellant made through I.A. No. 990 of 2020 shall be considered after receipt of the L.C.R.

(Aparesh Kumar Singh, J.)

(Navneet Kumar, J.) A.Mohanty