Rup vs The State Of West Bengal & Ors
2023 Latest Caselaw 4817 Cal

06    07.08.
       2023                     CRA (SB) 123 of 2023
 Ct
237                                Amal Baidya
rup                                     Vs.
                          The State of West Bengal & Ors.

                    Mr. Kajal Mukherjee,
                    Mr. Surajit Basu,
                    Mr. Bikash Chakraborty        ... for the appellant.

                    Mr. Prasun Kumar Datta,
                    Mr. Nirupam Dhali              ... for the State

The appeal has been filed challenging the judgment

and order of conviction passed by the learned Special

Judge, (POCSO) Court, Barasat, North 24 Parganas, on

02.06.2023 whereby learned Judge found the appellant

guilty of committing an offence under Section 8/12 of the

POCSO Act and sentenced to suffer rigorous

imprisonment for five years and to pay fine of Rs.

25000/-, in default, to suffer further imprisonment of six

months for the offence under section 8 of the POCSO Act

and he was also sentenced to rigorous imprisonment for

three years and to pay fine of Rs.10,000/-, in default, to

suffer further imprisonment for three months for the

offence under Section 12 of the POCSO Act. Both the

offences were directed to run concurrently.

I have heard learned counsel appearing on behalf of

the appellant and also perused the judgment.

Considering the scope of further evaluation of the

evidence, the appeal is admitted. Issue usual notices.

Trial Court Record be called for.

After arrival of the Lower Court Record, if it is

found, otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

Liberty is given to file bail application.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)