SUKMAN PANKA Vs. STATE OF ODISHA

JUDGEMENT

(1.) This is an application for grant of bail.

(2.) Heard learned counsel for the appellant and learned counsel for the State.

(3.) The appellant-petitioner has been convicted under Sec. 363, 376(2)(i) of the Indian Penal Code and sec. 4 of the POCSO Act and sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.5,000.00 (five thousand) and in default, to undergo rigorous imprisonment for a further period of one month for the offence under sec. 363 of the Indian Penal Code, rigorous imprisonment for a period of ten years and to pay a fine of Rs.5,000.00 (five thousand) and in default, to undergo rigorous imprisonment for a further period of one month for the offence under sec. 376(2(i) of the Indian Penal Code and rigorous imprisonment for a period of seven years and to pay a fine of Rs.5,000.00 (five thousand) and in default, to undergo rigorous imprisonment for a further period of one month for the offence under sec. 4 of the POCSO Act and all the substantive sentences have been directed to run concurrently by the learned Additional Sessions Judge and Special Judge, Nabarangpur vide judgment and order dtd. 5/4/2017 in C.T. No.203 of 2014(T).