Arup Kumar Sarkar vs The State Of West Bengal & Anr
2022 Latest Caselaw 8534 Cal

20.12.2022 S/L No.36 KS

C.R.A.(SB) 81 of 2022 Arup Kumar Sarkar

-Vs.-

The State of West Bengal & Anr.

Mr. Uday Sankar Chattopadhyay Ms. Trisha Rakshit .....For the Appellant Mr. Prasun Kumar Dutta Mr. Subrato Roy .....For the State Mr. Somopriyo Chowdhury .....For the Victim/de facto complainant

Report submitted by the State be kept with the record.

The appeal is against the judgment and order of conviction and

sentence passed in connection with the provisions of POCSO Act.

None represents on behalf of the victim/de facto complainant.

Accordingly, Mr. Somopriyo Chowdhury, learned advocate

empanelled with the High Court Legal Aid Services Authority is directed to

represent the victim/de facto complainant. His appointment may be

regularized by the concerned authorities.

List the appeal under the heading "Hearing" on 10th January, 2023.

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.)