Rup vs State Of West Bengal
2023 Latest Caselaw 6392 Cal

22    21.09.
       2023                      CRA (SB) 153 of 2023
 Ct
237
                                 Babai Biswas @Pakhi
rup
                                          Vs.
                                 State of West Bengal



                    Mr. Soumayajit Das Mahapatra.
                                            ... for the appellant.


               1.

This appeal has been preferred against the judgment

and order of conviction dated 9 th August, 2023 passed

by learned Additional Sessions Judge, 1st Court

Jhargram in connection with Sessions Trial Case No.

04(07) of 2023 corresponding to Sessions Case No. 17

of 2023 under Section 489C of the Indian Penal Code,

read with Section 10 of the POCSO Act, whereby

learned Judge found the appellant guilty of

committing offence under Section 489C of the Indian

Penal Code and imposed sentence to suffer rigorous

imprisonment for six (6) years and also to pay fine of

Rs.10,000/-, in default, to suffer rigorous

imprisonment for three (3) 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.

(Bibhas Ranjan De, J.)