SILBAHAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This interlocutory application has been filed by the appellant, praying therein to suspend the sentence and release him on bail during the pendency of this appeal.

(2.) The appellant has been convicted under Ss. 376 (DA), 379, 323 of IPC and under Sec. 6 of POCSO Act in connection with Special POCSO Case No. 20/2022 arising out of Bhandra P.S. Case No. 5/2022. He has been sentenced to undergo life imprisonment for and a fine of Rs.25,000.00 for the offence under Sec. 6 of POCSO Act.

(3.) Heard, the learned counsel for the appellant and learned A.P.P. for the State and have gone through the impugned judgment, the evidence and the Trial Court Records.