REGENT COMPUTRONICS PVT. LTD.

HARADHAN DUTTA Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

RAMESH VS. STATE OF MAHARASHTRA [REFERRED TO]
STATE OF HARYANA VS. RAJA RAM [REFERRED TO]
STATE OF HARYANA VS. RAJA RAM [REFERRED TO]
THAKORLAL D VADGAMA VS. STATE OF GUJARAT [REFERRED TO]
BOYA GANGANNA VS. STATE OF ANDHRA PRADESH [REFERRED TO]
STATE OF RAJASTHAN VS. KALKI [REFERRED TO]
STATE OF HIMACHAL PRADESH VS. LEKH RAJ [REFERRED TO]
IQBAL VS. STATE OF KERALA [REFERRED TO]
SANNAIA SUBBA VS. STATE OF A P [REFERRED TO]
GOLAPI BIBI VS. STATE OF ASSAM [REFERRED TO]
TARU DAS VS. STATE OF TRIPURA [REFERRED TO]
KAILASH LAXMAN KHAMKAR VS. STATE OF MAHARASHTRA [REFERRED TO]
SAKINA BIBI VS. STATE OF WEST BENGAL [REFERRED TO]
VEERASAMY VS. STATE [REFERRED TO]

JUDGEMENT

(1.) The present appeal has been preferred against the judgment and order of conviction and sentence dated 27.09.2016 and 28.09.2016 passed by the learned Additional District & Sessions Judge, F.T. Court No.II, Bichar Bhawan, Calcutta, in connection with Sessions Trial No. 2(4)2013 arising out of Sessions Case No. 05 of 2013 where the appellant was held guilty for commission of offences punishable under Sections 363 and 366A of the Indian Penal Code.

(2.) The learned Trial Court was thereafter pleased to sentence the accused as under :

(3.) The genesis of the case relates to a statement of the victim girl namely, Rangila Khatoon, recorded by Sub-Inspector of Police attached to Detective Department on 06.08.2012 pursuant to which Burtolla Police case No. 344/2012 dated 06.08.2012 was registered for investigation under Section 366A/372/511/120B of the Indian Penal Code.

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HARADHAN DUTTA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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