Binod Mahli vs The State Of Jharkhand
2021 Latest Caselaw 3501 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (DB) No. 183 of 2021
        Binod Mahli                                      --- --- Appellant
                                       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. P.K. Mukhopadhyay, Advocate For the Respondent : Mr. Vishwanath Roy, A.P.P.

02/20.09.2021 The appellant along with Walter Kerketta stands convicted for the offence punishable under Section 376 (DA) of the I.P.C and Section 4 and 6 of the POCSO Act by the impugned judgment of conviction dated 19.02.2021 passed in POCSO Case No. 63 of 2018 by the court of learned Additional Judicial Commissioner-IV cum Special Judge (POCSO), Ranchi and both the convicts have been sentenced to undergo R.I. for life, which shall mean imprisonment for the remainder of their natural life and a fine of Rs.20,000/- each along with default sentence each under Section 376(DA) of the I.P.C. and further R.I. for 20 years with a fine of Rs.10,000/- each and a default sentence each under Sections of 4 and 6 of the POCSO Act separately by the impugned order of sentence dated 22.02.2021.

Admit.

Call for the lower court record in connection with POCSO Case No. 63 of 2018 from the court of learned Additional Judicial Commissioner -IV cum Special Judge (POCSO), Ranchi.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) A.Mohanty