MANOJ MUNDA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Manoj Munda @ Parob has been convicted and sentenced to RI for ten years and a fine of Rs.5000.00 under Sec. 376(2)(g) of the Indian Penal Code with a default stipulation to undergo further RI for two months.

(2.) Mr. K.K. Ojha, the Amicus and Mr. Vineet Kumar Vashistha, the learned Spl.P.P. would draw our attention to the letter dtd. 20/2/2023 from the Jail Superintendent, Ghagidih, Jamshedpur to indicate that on completing ten years of custody, the appellant was released on 23/11/2019 after he paid the fine amount.

(3.) Notwithstanding that, we have examined the materials on record and gone through the judgment passed in ST No.135 of 2012 against the appellant.