Rup vs State Of West Bengal
2023 Latest Caselaw 6390 Cal

23    21.09.
       2023                     CRA (SB) 154 of 2023
 Ct
237
                                       XXXXXX
rup
                                          Vs.
                                 State of West Bengal



                    Ms. Shabana Hasin,
                    Mr. Mobaidur Hossain.
                                                 ... for the appellant.


               1.

This appeal is directed against the order of conviction

and sentence dated 02.08.2023 imposed on the

appellant by the learned Judge Special Court, (POCSO

Act), Berhampore, Murshidabad, a sentence to suffer

simple imprisonment for one month and to pay fine of

Rs.10,000/-, in default, further imprisonment for

seven days.

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 the appellant was

released on bail invoking Section 389 of the Criminal

Procedure Code.

10. The bail is being confirmed with a direction upon the

appellant to furnish bond of Rs.10,000/- with two

sureties of Rs.5000/- each, to the satisfaction of the

learned Chief Judicial Magistrate, Berhampore,

Murshidabad.

(Bibhas Ranjan De, J.)