RAJESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) Counsel for the appellant submits that this appeal has been filed against the judgment of conviction dated 11.03. 2019 and order of sentence dated 12.03.2019 passed by Addl. Sessions Judge, 1st cum Spl. Judge, FTC Bokaro in Spl POCSO Case No. 82 of 2018, whereby the appellant has been found guilty under Section 354B IPC & 506 IPC and under Section 12 of the POCSO Act and has been awarded sentence 2 years rigorous imprisonment with fine of Rs. 5,000/- under Section 12 of the POCSO Act instead of Section 354D of the Indian Penal Code.

(3.) Counsel submits that vide order dated 12.03.2019, the provisional bail was granted to the appellant for the period of one month and the present appeal was filed on 15.04.2019 and by the time the case was taken up by this court, period of provisional bail has already expired. Accordingly, the appellant has surrendered before the learned court below and surrender certificate has been annexed along with the supplementary affidavit dated 06.09.2019. Counsel for the appellant submits that the appeal may be admitted for final hearing, lower court records be called for and the appellant may be enlarged on bail for which I.A. No. 8560 of 2019 has been filed.