SHITAL SOY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.S. Dayal, Advocate along with Mr. Sanjay Kumar, Advocate appearing on behalf of the appellant.

(2.) This criminal appeal has been filed against the judgment of Conviction and sentence dated 19.02.2019 and 22.02.2019 respectively, passed by learned Additional Judicial Commissioner-III-cum-F.T.C. (C.A.W.), Ranchi, passed in Sessions Trial No. - 64 of 2017 (T.R. No. 103/2018); (arising out of Argora P.S. Case No. 314 of 2016 ; G.R. No. 5362/2016); whereby and whereunder the appellant has been convicted under Section 376 of I.P.C. and sentenced to undergo Rigorous Imprisonment (R.I.) for 07 (seven) years and fine of Rs. 10,000/- (Rupees Ten Thousand) only and in default of payment of fine he is further sentenced to undergo Simple Imprisonment (S.I.) for six months for the offence under Section - 376 of the I.P.C. It has been further directed that entire amount of fine shall go to the victim by way of compensation.

(3.) I.A. No. 2527 of 2019 has been filed for suspension of sentence dated 22.02.2019 passed by learned Addl. J.C. III-cum- FTC (CAW) Ranchi passed in S.T. No. 64/17 (TR No. 103/18) (arising out of Argora P.S. Case No. 314/2016 G.R. No. 5362/16) and release the appellant on bail during the pendency of this appeal.