Arun Mondal vs The State Of West Bengal & Anr
2023 Latest Caselaw 4820 Cal

09    07.08.
       2023                      CRA (SB) 126 of 2023
 Ct                             IA NO: CRAN 1 of 2023

rup
                                   Arun Mondal
                                        Vs.

The State of West Bengal & Anr.

Mr. Debbrata Karan Mr. Debopriyo Karan ... for the appellant.

Saswata Gopal Mukherjee, Ld. P.P. Mr. Saryati Datta, Mr. Sandip Chakraborty. ... for the State

The appeal has been filed assailing the judgment

and order of conviction dated 15.06.2023/16.06.2023

passed by the learned Additional Judge, 1st Court,

Sealdah Cum Special Court under POCSO Act, Sealdah,

South 24 Parganas, whereby learned Special Judge

convicted the appellant/accused to suffer sentence of

rigorous imprisonment for four and also to pay fine of

Rs.50,000/-, in default, to suffer simple imprisonment for

10 months for the offence punishable under Section 8 of

the POCSO Act.

Heard learned counsel appearing on behalf of the

appellant and after perusal of the judgment, 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 after serving

copy to the victim.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)