Harikesh Oraon vs The State Of Jharkhand
2021 Latest Caselaw 4019 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 223 of 2021

              Harikesh Oraon                         ---          --- 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. Rajesh Kumar, Advocate For the Respondent: Mr. Shekhar Sinha, Spl. P.P

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02 / 26.10.2021 The sole appellant along with co-accused accused Kartik Oraon stands convicted for the offence punishable under sections 376D, 354B/34, 458/34 and 379/34 of the Indian Penal Code and section 4 and 8 of POCSO Act by the impugned judgment dated 08.07.2021 passed in Spl. POCSO Case No. 17/2020 by the Court of learned Additional Sessions Judge-1st-cum-Special Judge (POCSO), Lohardaga and both the convicts have been sentenced to undergo R.I for twenty two years with a fine of Rs. 25,000/- under section 376D of the Indian Penal Code; R.I for three years with a fine of Rs. 5,000/- under section 354B of the Indian Penal Code; R.I for ten years with a fine of Rs. 10,000/- under section 458 of the Indian Penal Code and R.I for three years under section 379 of the Indian Penal Code and default sentence by the impugned order of sentence dated 13.07.2021. However, no separate sentence has been awarded under section 4 and 8 of POCSO Act in view of section 42 of POCSO Act.

2. Admit.

3. Call for the lower court records in connection with Spl. POCSO Case No. 17/2020 from the court of learned Additional Sessions Judge-1st-cum- Special Judge (POCSO), Lohardaga.

4. It appears that co-convict Kartik Oraon has preferred Cr. Appeal (DB) No. 224/2021. Office to verify whether lower court records have been received in the said appeal, if so, place it along with the instant appeal when the case is taken up.

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(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/