Peter Paul Horo vs The State Of Jharkhand
2024 Latest Caselaw 9219 Jhar

Jharkhand High Court

Peter Paul Horo vs The State Of Jharkhand on 12 September, 2024

Author: Ananda Sen

Bench: Ananda Sen, Gautam Kumar Choudhary

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Criminal Appeal (D.B.) No.513 of 2023
                               -------
       Peter Paul Horo.                       ... ... Appellant.
                                  Versus
       The State of Jharkhand.              ... ... Respondent.
                                ------

           CORAM      : SRI ANANDA SEN, J.

: SRI GAUTAM KUMAR CHOUDHARY, J.

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For the Appellant : Mr. Suraj Kumar, Advocate. For the State : Mr. Saket Kumar, A.P.P.

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08/ 12.09.2024

I.A. No.8969 of 2024

This Interlocutory Application has been filed by

the appellant praying therein to suspend the sentence and

release him on bail during pendency of this appeal.

2. The appellant has been convicted and sentenced

in connection with POCSO Case No.30 of 2021. He has been

convicted for the offences under Section 6 of the POCSO Act.

He was sentenced to undergo rigorous imprisonment for 25

years with fine of Rs.1,00,000/-.

3. Heard, learned counsel for the appellant and

learned A.P.P. for the State and have gone through the

impugned judgment, the evidence and the Trial Court

Records.

4. Opportunity was given to the State to oppose the

bail, which the State availed and opposed.

5. It is alleged that aggravated penetrative sexual

assault has been committed upon a mentally challenged girl

who is aged about 9 years.

6. The informant is P.W.-1. She supports the

prosecution case of sexual assault.

7. Thus, we are not inclined to release this appellant

on bail.

8. This interlocutory application is, accordingly,

dismissed.

(ANANDA SEN, J.)

(GAUTAM KUMAR CHOUDHARY, J.)

Prashant/Cp-02.