Bontala Shankar vs State Of West Bengal
2023 Latest Caselaw 3970 Cal

130 20.06.

       2023                        CRA (SB) 98 of 2023
 Ct                                      With
237                              IA NO: CRAN 1 of 2023
rup

                                     Bontala Shankar
                                            Vs.
                                    State of West Bengal


                    Mr. Anand Bhandari,
                    Ms. Sonali Das,

Mr. Mayank Bhandari ... for the appellant

Mr. Binoy Kumar Panda, Ms. Sima Biswas. ... for the State.

Learned advocate appearing on behalf of the

appellant has submitted that the appeal has been filed

assailing the judgment and order of conviction dated 26 th

April, 2023 passed by the learned Judge, Special

(POCSO) Court, Barasat, North 24 Parganas in

connection with Sessions Trial Case No. 02 (12) of 2016

arising out of Special Case No. 220 of 2016 under Section

10 of POCSO Act, 2012 and sentenced to suffer rigorous

imprisonment of seven years and find of Rs.30,000/-.

Learned advocate appearing on behalf of the

appellant has submitted that accused was falsely

implicated in this case arising out of the inimical relation

between two families. He has also pointed out some

contradiction in the evidence.

However, considering all facts and circumstances

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.

Learned advocate appearing on behalf of the

appellant has referred to bail application being IA NO:

CRAN 1 of 2023, the copy of the bail application be

served upon the State.

Let the matter appear on 20th July, 2023.

Realization of fine amount be stayed in the

meantime.

(Bibhas Ranjan De, J.)