DEBRAJ DUTTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant, Debraj Dutta, is aggrieved by the judgment dtd. 9/9/2025 of the Calcutta High Court in Criminal Appeal No. 376/2019, reversing his acquittal by the Additional District and Sessions Judge-cum-Special Judge under POCSO Act, 2012, First Court, Sealdah, South 24 Parganas, West Bengal, vide judgment dtd. 13/3/2019, in Special Case No. 32 of 2017. Thereby, the High Court convicted the appellant under Sec. 8 of the Protection of Children from Sexual Offences Act, 2012[For short POCSO Act], and sentenced him to simple imprisonment for three years and payment of fine of Rs.10,000.00 coupled with default imprisonment of three months.

(3.) By order dtd. 15/10/2025, this Court granted exemption to the appellant, Debraj Dutta, from surrendering pursuant to the impugned judgment passed by the High Court.