Patna High Court - Orders
Juli vs The State Of Bihar on 20 February, 2025
Author: Rajiv Roy
Bench: Rajiv Roy
IN THE HIGH COURT OF JUDICATURE AT PATNA
CRIMINAL APPEAL (SJ) No.4666 of 2024
Arising Out of PS. Case No.-70 Year-2020 Thana- MAHILA P.S. District- Muzaffarpur
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Juli
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Rakesh Ranjan, Advocate
For the Respondent/s : Mr. Syed Ashfaque Ahmad, Spl. PP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
6 20-02-2025Heard the parties.
2. The appeal has been preferred:-
on behalf of the above named appellant against the Judgment and order of conviction dated 20-07-2024 and sentence dated 30-07-2024 passed in G.R. No.- 03 of 2021 arising out of Mahila P.S. Case No. - 70 of 2020 passed by Prashant Kumar Jha, Learned Addl. Session Judge- VII cum Special Judge POCSO Court-II, Muzaffarpur whereby and where under the appellant has been convicted for the offence and sentenced to undergo simple imprisonment (S.I.) of One (01) Month u/s- 341 of IPC; simple Imprisonment for one (01) year u/s- 342 of IPC; SI of two (02) year u/s 506 of IPC, RI Patna High Court CR. APP (SJ) No.4666 of 2024(6) dt.20-02-2025 2/3 of seven (07) years and a fine of Rs. 2000/-u/s 373/34 of IPC and in default of payment of fine S.I of one (01) month; RI of seven (07) years and a fine of Rs. 2000/-u/s 376(A) of IPC and in default of payment of fine S.I of one (01) month And R.I of three (03) years and a fine of Rs. 2000/- u/s 3 of ITP Act, 1956 (being a first time offender) in default of payment of fine S.I of one (01) month;
Imprisonment of two (2) years u/s 4 of ITP Act, 1956; R.I of ten (10) years and a fine of Rs. 2000/- u/s 5(d)(i) of ITP Act, 1956 in default of payment of fine S.I of one (01) month and R.I of ten (10) years and a fine of Rs. 2000/-u/s 6(1) (2) of IT Act, 1956 in default of payment of fine S.I of one (01) month. Further punishment of R.I of twenty (20) years along with a fine of Rs. 5000/-w/s 17 read with Section 4(2) of POCSO Act and in default of payment of fine SI of One (01)month. All the punishment shall run concurrently.
3. As prayed for, two weeks time is granted to make necessary corrections so that the matter is listed before the Division Bench as the punishment meted out, as the office notes Patna High Court CR. APP (SJ) No.4666 of 2024(6) dt.20-02-2025 3/3 shows and also reflects from the sentence that punishment of rigorous imprisonment of 20 years along with fine of Rs.5000/- has been ordered under Section 17 read with Section 4(2) of the POCSO Act.
4. List this case after a period of three weeks, i.e. on 17.03.2025.
(Rajiv Roy, J) sharun/-
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