BHIMA SAHU Vs. STATE OF ODISHA

JUDGEMENT

(1.) The appellant-petitioner Bhima Sahu @ Saroj has been convicted under Sec. 363/366A/376(2)(i)(n) and Sec. 6 of the POCSO Act and sentenced to undergo R.I. for a period of five years and to pay a fine of Rs.5,000.00 (rupees five thousand) under Sec. 363 of the I.P.C., in default, to undergo for a period of three months, to undergo R.I. for a period of five years and to pay a fine of Rs.5,000.00 (rupees five thousand) for the offence under Sec. 366A of the I.P.C., in default, to undergo for a period of three months, further to undergo ten years and to pay a fine of Rs.10,000.00 (rupees ten thousand), in default, to undergo R.I. for a period of three months for offences under Sec. 376(2)(i)(n) of the I.P.C. and all the sentences shall run concurrently. by the learned Additional Sessions Judge -cum- Special Judge, Balasore in Sessions Case No.569 of 2016.

(2.) Learned counsel for the appellant-petitioner submitted that the appellant-petitioner has been granted interim bail twice by this Court during pendency of the appeal and on both occasions, after availing the interim bail period, he has surrendered at right time. He further submits that out of ten years of sentence, the appellant petitioner has already undergone sentence of six years and two months and since paper book has not yet been prepared, the petitioner may be granted interim bail for some period.

(3.) Learned counsel for the State opposed the prayer for bail.