Pradeep Singh @ Pradeep Kumar ... vs The State Of Jharkhand
2022 Latest Caselaw 3509 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 25 of 2022
                                          ....

Pradeep Singh @ Pradeep Kumar Singh .... Appellant Versus The State of Jharkhand .... Respondent ....

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

For the Appellant : Ms. Rajni Singh, Adv. For the State : Mr. Vishwanath Roy, APP For the Informant : Mr. P.K.Choudhary, Adv.

....

05/31.08.2022 It appears that vide judgment dated 07.12.2021 passed in Special POCSO Case No.10A of 2018 two persons have been convicted by the court of learned Special Judge (POCSO), Godda. One has been sentenced for thirty years and another has been sentenced for seven years. One of the accused, namely, Md. Sohail Alam @ Md. Sohail, who has been punished for thirty years has preferred an appeal being Cr. Appeal (D.B.) No.67 of 2022.

Since from the same trial, two appeals have been filed, it is better that both the appeals may be heard together.

Let this case be tagged alongwith Cr. Appeal (D.B.) No.67 of 2022. Office is directed to do the needful and the appellant is directed to co- operate with the office.

(Rajesh Kumar, J.) Shahid/