Rup vs The State Of West Bengal & Anr
2023 Latest Caselaw 6898 Cal

42    09.10.
       2023                   CRA (SB) 168 of 2023
 Ct
237
                     Chitta Ranjan Bhowmik @ Chitta Bhunia
rup
                                       Vs.
                         The State of West Bengal & Anr.


                   Mr. Sumen De,
                                                ... for the appellant.



               1.

This appeal is directed against the judgment and

order of conviction dated 24.08.2023 passed by the

learned Additional Sessions Judge, 2nd Court, Tamluk,

Purba Medinipur in connection with Sessions Trial

No. 53 of 2021 corresponding to Session Case No. 127

of 2020 whereby appellant was found guilty of the

charge punishable under Section 354B of the Indian

Penal Code and Section 10 of the POCSO Act.

Accordingly appellant was sentenced to rigorous

imprisonment for three (03) years for the offence

under Section 354B of the Indian Penal Code and to

pay fine of Rs. 25,000/-, in default, to suffer further

simple imprisonment for one (1) year. Appellant was

further sentence to rigorous imprisonment for five (05)

years for the offence punishable under Section 10 of

the POCSO Act and also to fine of Rs.50000/-, in

default, to suffer further simple imprisonment of one

year. Both the sentences were ordered to run

concurrently.

2. Heard learned counsel appearing on behalf appellant

and also going through the judgment impugned, the

appeal is admitted.

3. Issue usual notice.

4. Trial Court Record be called for.

5. 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.

6. Liberty is given to file application for suspension of

sentence.

7. Realization of fine amount be stayed in the meantime.

(Bibhas Ranjan De, J.)