Brihaspat Tanti vs The State Of Jharkhand
2022 Latest Caselaw 3287 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Appeal (S.J.) No.15 of 2021
                                ----

Brihaspat Tanti                             .... .... Appellant
                              Versus
The State of Jharkhand                      .... .... Respondent
                                ----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Appellant : Mr. Rajesh Kr. Mahtha, Adv. For the State : Mrs. Vandana Bharti, A.P.P.

----

th 07/Dated: 18 August, 2022

1. Heard learned counsel for the appellant and learned counsel for the State.

2. The appeal has been filed against the judgment of conviction and order of sentence dated 28.05.2020 and 30.05.2020 respectively passed by the learned Additional Sessions Judge-I-cum-Special Judge (POCSO), Sahibganj in POCSO Case No.27 of 2018 arising out of Sahibganj Nagar P.S. Case No.96 of 2018 corresponding to G.R. No.526 of 2018 whereby and whereunder the appellant has been convicted under Section 354 of the Indian Penal Code and under Section 12 of the POCSO Act and sentenced to undergo rigorous imprisonment for two years and six months and a fine of Rs.2,000/- and in default of fine further imprisonment for one month for the offence under Section 354 of the Indian Penal Code.

3. A report has been presented by the learned APP today i.e. on 18.08.2022 and the same is kept on record, which suggests that the appellant has served out the sentence awarded to him and he has been released on completion of sentence on 24.01.2021. It further appears that the appellant has not taken any interest in pursuing the present appeal rather after serving out the sentence he has not contacted any lawyer.

4. In view of above facts, the present criminal appeal stands disposed of.

5. In view of disposal of the present criminal appeal, pending I.A. if any, also stands disposed of.

(Rajesh Kumar, J.)

Amar/-