Rup vs State Of West Bengal & Anr
2023 Latest Caselaw 6338 Cal

24    20.09.
       2023                     CRA (SB) 158 of 2023
 Ct
237
                       Raich Mir @ Batul @ Raichh Uddin Mir
rup
                                        Vs.
                            State of West Bengal & Anr.



                    Mr. Sital Samanta.         ... for the appellant.


               1.

This appeal has been preferred against the judgment

and order of conviction passed by learned Additional

Sessions Judge, 1st Court and Special POCSO Court,

Kakdwip in connection with Session Trial Case No. 46

of 2022 under Section 8 of the POCSO Act, wherein

appellant was found guilty and sentenced to suffer

rigorous imprisonment for three years and fine of Rs.

10,000/-, in default to suffer rigorous imprisonment

for six months.

2. Heard learned counsel appearing on behalf appellant

and perused the judgment.

3. The appeal is admitted.

4. Issue usual notice.

5. Trial Court Record be called for.

6. 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.

7. Liberty is given to file application for suspension of

sentence.

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

9. From the record, it appears that accused was granted

bail by the learned Magistrate invoking Section 389 of

the Code of Criminal Procedure.

10.The appellant is directed to submit fresh bond of

Rs.5,000/- with two sureties of Rs.2500/- each to the

satisfaction of the learned Chief Judicial Magistrate,

Kakdwip, South 24-Parganas.

(Bibhas Ranjan De, J.)