BAPPA PASWAN @ BIJOY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction and sentence passed in Session Trial No.9(11) of 2017 arising out of POCSO Case No.25 of 2017 passed by the leaned Additional Sessions Judge, 2nd Court and the designated court under the POCSO Act, Raiganj, Uttar Dinajpur is assailed in the instant appeal.

(2.) The accused was convicted under Sec. 341/342/120B/354/363/34/506/509 of the IPC, Sec. 3(1)(r)/ 3(1)(s) of the Schedule Caste and Schedule Tribes (Prevention of Atrocities) Act and Sec. 3/10/21 of the POCSO Act. The learned trial judge passed the following sentence which is recorded hereinbelow in tabular form:-

(3.) At the time of hearing of the appeal the learned Advocate on record for the appellant did not take any step. Therefore, Ms. Meenal Sinha, learned Advocate was requested to assist the court in the hearing of the instant appeal on behalf of the appellant. The learned Advocate readily accepted the request made by this Court and she assists this Court on behalf of the appellant diligently with full devotion. The court at the outset appreciates her effort on behalf of the appellant.