Shashi Singh @ Shasi Kant Singh vs The State Of Jharkhand
2026 Latest Caselaw 313 Jhar

Citation : 2026 Latest Caselaw 313 Jhar
Judgement Date : 19 January, 2026

[Cites 4, Cited by 0]

Jharkhand High Court

Shashi Singh @ Shasi Kant Singh vs The State Of Jharkhand on 19 January, 2026

Author: Sanjay Prasad

Bench: Sanjay Prasad

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Appeal (S.J) No. 1038 of 2025
     Shashi Singh @ Shasi Kant Singh        ......     Appellant
                Versus
     The State of Jharkhand                 .......    Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Karbir, Advocate For the State : Mr. Tarun Kumar, APP

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th 03/Dated:19 January, 2026 It appears from the report sent by the learned Member Secretary, JHALSA as well as learned DLSA, Bokaro on 06.01.2026 and 03.01.2026 that no compensation has been paid to the Victim girl in connection with Special POCSO Case No.04 of 2024.

2. It appears from the impugned judgment and sentence passed by the learned Trial Court that the appellant has been convicted under Section 354A of the I.P.C and Section 10 and 12 of the POCSO Act. However, he has beeen sentenced to undergo R.I. for five (05) years and R.I for three (03) years and to pay the fine of Rs.5,000/- and Rs.3,000/- respectively under Section 10 and 12 of the POCSO Act and no separate sentence has been passed with regard to offence under section 354A of IPC in view of section 42 of POCSO Act.

3. Put up this case after two weeks.

4. In the meantime, learned APP may file affidavit and also awaiting appearance of the Respondent No.2 by way of last chance.

(Sanjay Prasad, J.) Dated: 19.01.2026 Saket/-