PRAMOD DUTTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) I.A. No. 906 of 2017 The present interlocutory application has been filed on behalf of the appellant praying for grant of bail after suspending the sentence during the pendency of the appeal, who have preferred this appeal against the judgment of conviction dated 17.11.2016 and order of sentence dated 18.11.2016 passed by Sri Vijay Kumar II, learned Special Judge, Jamtara in S.C./S.T. Case No. 1 of 2016 whereby and where under the learned Trial Court held the appellant guilty for the the offence under sections 323 and 506 I.P.C along with section 10 of the POCSO Act and sentenced him to undergo R.I for six months for the offence under section 323 I.P.C. R.I for one year for the offence under section 506 I.P.C. The appellant was further directed to sentenced R.I for five years for the offence under section 10 of the POCSO Act along with a fine amount of Rs. 20,000/to be paid to the victim as compensation and in case of default of payment of fine, the appellant was directed to further undergo R.I for six months.

(2.) It appears that under order dated 18.03.2017, counsel for the appellant was directed to take instruction as to whether appellant is ready to deposit fine amount of RS. 20,000/or not.

(3.) Learned counsel for the appellant has submitted that the appellant has been languishing in jail custody after conviction I.e 17.11.2016 and prior to that also, he has remained in custody for about 10 months. Learned counsel for the appellant has further submitted that the appellant is ready to deposit fine amount of Rs. 20,000/.