Deepak Rajwanshi @ Depali vs The State Of Jharkhand
2021 Latest Caselaw 3561 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 200 of 2021

            Deepak Rajwanshi @ Depali ...   ... ...   Appellant
                                   Versus
            The State of Jharkhand        ... ...   Respondent
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CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing

For the Appellant : Ms. Rashmi Kumar, Advocate For the respondents : Mr. Satish Prasad, A.P.P.

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2/22.09.2021 Sole appellant stands convicted for the offence punishable under Sections 376(2) (n) of I.P.C. and also under Section 6 and 12 of the POCSO Act, 2012 by the impugned judgment of conviction dated 16.07.2021 passed in Spl. POCSO Case No. 18/2019 by the learned Addl. Sessions Judge-I Cum Special Judge (POCSO Act), Koderma and has been sentenced to undergo rigorous imprisonment for 20 years with fine of Rs. 30,000/- and in default of payment of fine, further simple imprisonment for one year under Section 376(2) of the I.P.C and the appellant has been further sentenced to undergo R.I. for two years with Rs. 1,000/- fine and in default of payment of fine, simple imprisonment for three months under Section 12 of the POCSO Act vide impugned order of sentence dated 24.07.2021. Both the sentences have been ordered to run concurrently. No separate sentence has been awarded under Section 6 of the POCSO Act in view of Section 42 of the same Act.

2. Admit.

3. Call for the lower court records in connection with Spl. POCSO Case No. 18/2019 from the court of learned Addl. Sessions Judge-I Cum Special Judge (POCSO Act), Koderma.

4. Prayer for suspension of sentence made though I.A. No. 4888 of 2021 shall be considered after receipt of lower court records.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/