August 19,2018:
A Kolkata Special Court has sentenced a woman to 2 Months' Imprisonment for falsely accusing a barber of sexually assaulting her minor daughter.
During Examination of Witnesses, Woman admitted in Court that she had leveled false allegations against the man under the Protection of Children from Sexual Offences (POCSO) Act.
Woman had lodged a complaint at the Phoolbagan Police Station in June, that the barber had sexually assaulted her eight-year-old daughter while giving her a haircut.
The Barber in his 40s, was arrested following Complaint and was in custody since then.
During Trial before Special judge (P) Jimut Bahan Biswas at Sealdah Court, when the mother of the child was being questioned as a witness, the woman said she had made false allegations against the man, public prosecutor Vivek Sharma said.
She admitted before Court that she had also made the allegations in a confidential statement made before a magistrate.
Court then proceeded to acquit the man of all charges and ordered his release.
Court then initiated proceedings against the woman and sentenced her to two months in jail for bringing the false charges against the man, who had also been behind bars for over two months.
Special Judge stated that under POSCO Act, there is a provision of sentencing a person up to six months in jail for bringing the false charges.
Source PTI
Picture Source :
