LAWS(JHAR)-2018-11-51

SAKIR ANSARI @ KALLU Vs. THE STATE OF JHARKHAND

Decided On November 30, 2018
Sakir Ansari @ Kallu Appellant
V/S
THE STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Appellant has faced the trial in S.T. No. 150 of 2005, arising out of Pithoria P.S. Case No. 49 of 2004 before the Court of leanred Kumari Ranjana Asthana, A.J.C.-XVIIth -cum- FTC (CAW), Ranchi, who under judgment dated 30.11.2016 has held the appellant guilty under Section 376 of the I.P.C. and further under order dated 05.12.2016 has awarded sentence to undergo R.I. for seven years with fine of Rs. 5,000/- and in default of payment of fine, to undergo further S.I. for three months and the convict is also directed to deposit Rs. 5000/- as compensation for the victim.

(2.) It appears that the appeal was admitted for hearing under order dated 17.02.2017 and the LCR was called for.

(3.) It further appears that under order dated 04.07.2017 the prayer for bail of the appellant was rejected in I.A. No. 1072 of 2017 and liberty was given to the appellant to renew his prayer for bail after one year.