Turam Kalundia vs The State Of Jharkhand
2021 Latest Caselaw 3344 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                     Cr. Appeal (DB) No. 172 of 2021
                 1. Turam Kalundia
                 2. Birsa Deogam @ Maldu Deogam                                    Appellants
                                             Versus
                 The State of Jharkhand                              ...             Respondent

                 CORAM:         Hon'ble Mr. Justice Aparesh Kumar Singh
                               Hon'ble Mrs. Justice Anubha Rawat Choudhary
                               Through Video Conferencing
                 For the Appellant        : Mr. Atul Kumar, Advocate
                 For the State            : Mr. Suraj Verma, A.P.P.
                                                 ---

02/08.09.2021 These two appellants along with six others stand convicted for the offence punishable under Section 376D of I.P.C. by the impugned judgment dated 10.03.2021 passed in S.T. No. 130 of 2019 by the learned Additional Sessions Judge-I-Cum-Special Judge under POCSO Act, West Singhbhum and all the convicts have been sentenced to undergo Rigorous Imprisonment for life i.e., for remainder of their biological life with a fine of Rs. 30,000/- each and default sentence each by the impugned order of sentence dated 16.03.2021.

Admit.

Call for the Lower Court Records from the Court of Additional Sessions Judge-I-Cum-Special Judge under POCSO Act, West Singhbhum in connection with S.T. No. 130 of 2019.

It is informed by the learned counsel for the appellants that one of the convicts namely, Dobro Kalundia has preferred Cr. Appeal (D.B) No. 173 of 2021, which is also on board today.

Office to verify whether remaining convicts, namely, Sepoy Devgam, Paikairai Kalundia @ Batva Kalundia, Sarjom Kalundia, Satish Kalundia and Uday Devgam have preferred any appeal or not?

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Jk/