Patna High Court - Orders
Surender Singh @ Supari Singh 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.19 of 2025
Arising Out of PS. Case No.-65 Year-2021 Thana- SALAKHUA District- Saharsa
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Surender Singh @ Supari Singh
... ... Appellant/s
Versus
The State of Bihar
... ... Respondent/s
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Appearance :
For the Appellant/s : Mr. Tetara Kumari, Adv.
For the Respondent/s : Mr. Anand Mohan Prasad Mehta, APP
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CORAM: HONOURABLE MR. JUSTICE RAJIV ROY
ORAL ORDER
4 20-02-2025In this case, on 17.02.2025, an order was passed and the I.A. regarding delay was allowed.
2. However, completely different story has been narrated in paragraph 2 which needs to be modified.
3. Accordingly, the order dated 17.02.2025 in paragraph 2 be read as follows:
2. The present appeal has been filed:
against the judgment dated 03.01.2023 and conviction dated 10.01.2023 passed by Sri Abhai Srivastava, Additional Session Judge-VI- cum- SPP (Pocso) Judge, Saharsa in Pocso Case No. 25/2021 arising out of Salkhua P.S. Case No. 65/2021 whereby and whereunder appellant has been convicted under Section 10 and 12 of Pocsó Act and section 354 of IPC and sentenced to undergo simple imprisonment for five years for Patna High Court CR. APP (SJ) No.19 of 2025(4) dt.20-02-2025 2/2 offence under Section 10 of Pocso Act and fine of Rs. 10000/- and in default of payment of fine, appellant shall further undergo simple imprisonment of three months and the appellant has further been sentenced to undergo simple imprisonment for offence U/s 12 of Pocso Act for one year and a fine of five thousand and in default in payment of fine one month simple imprisonment and further has been sentenced to undergo three years of simple imprisonment and a fine of Rs. 10,000/- and in default of payment of fine further two months simple imprisonment for offence under Section 354 of IPC and all sentences shall run concurrently and/or for any other order/orders may be passed in the facts and circumstances of the case.
4. Paragraph 2 of order no. 3 dated 17.02.2025 stands deleted.
(Rajiv Roy, J) Vijay Singh/-
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