Raja @ Raju @ Manab Bose vs The State Of West Bengal
2022 Latest Caselaw 5814 Cal

23.08.2022 S/L No.35 KS C.R.A. 434 of 2019 Raja @ Raju @ Manab Bose

-Vs.-

The State of West Bengal

Mr. Biplab Mitra Ms. Trina Mitra .....For the Appellant Mr. Arijit Ganguly Ms. Mousumi Sarkar Ms. Debjani Sahu .....For the State

Mr. Mitra, learned advocate appearing for the appellant

concludes his argument. Learned advocate while addressing the Court

relied upon the judgment of Radhu Vs. State of Madhya Pradesh

reported in (2008) 2 SCC (Criminal) 207 paragraphs 8 and 12. Reliance

has also been made on behalf of the appellant in the case of Digamber

Vaishnav and Anr. Vs. State of Chattisgarh reported in (2019) 4 SCC

522, attention of the Court was drawn to paragraphs 21, 22 and 23 of the

said judgment.

Mr. Arijit Ganguly, learned advocate for the State was drawn

attention to the deposition of the child and as also placed reliance to the

medical evidence.

Hearing is concluded. Judgment is reserved.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)