Kamlesh Ojha @ Kamlesh Kumar Ojha vs The State Of Jharkhand
2023 Latest Caselaw 3059 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Appeal (S.J.) No. 425 of 2023
Kamlesh Ojha @ Kamlesh Kumar Ojha        ...  ...Appellant
                Versus
The State of Jharkhand                   ...  ...Respondent
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Appellant : Mr. Nitesh Kumar, Advocate. For the State : Mr. Praful Jojo, A.P.P.

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Order No. 05/ dated 21.08.2023

Learned Counsel on behalf of the appellant Mr. Nitesh

Kumar and on behalf of State, learned A.P.P. Mr. Praful Jojo are

present.

2. This Cr. Appeal is preferred against the Judgment of

conviction dated 12.05.2023 and sentence dated 26.05.2023

passed by the Special Judge, POCSO Act, Garhwa in POCSO

Case No.29 of 2018, arising out of Kandi P.S. Case No. 63 of

2018 whereby the appellant was convicted under Sections

341/354A of the Indian Penal Code along with Section 8 of

POCSO Act and has been sentenced S.I. for one month under

Section 341 of I.P.C., R.I. for two years under Section 354A of

the Indian Penal Code and R.I. for four years along with fine of

Rs.25,000/- under Section 8 of POCSO Act and in default of

payment of fine appellant has to further undergo S.I. for six

months.

3. Admit.

4. Office is directed to call for the L.C.R.

5. List this Cr. Appeal for hearing as per seriatim.

(Subhash Chand, J.) P.K.S.