SAYAN @ FALGUNI BAURI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant appeal is directed against judgment and order of conviction and sentence dtd. 6/9/2019 and 7/9/2019 respectively passed by the Learned Additional Sessions Judge, Khatra in the district of Bankura in Special Case No. 6/2018 convicting the appellant for committing offence under Sec. 376 of the Indian Penal Code as well as Sec. 4 of POCSO Act, 2012. The appellant was further convicted for committing offence under Sec. 417 of the Indian Penal Code. For the offence under Sec. 376 of the Indian Penal Code as well as Sec. 4 of the POCSO Act, the Learned Trial Judge handed down sentence to the appellant for rigorous imprisonment for seven years with fine of Rs.50,000.00, in default, to suffer further imprisonment for three months. For the offence under Sec. 417 of the Indian Penal Code the appellant was sentenced to suffer rigorous imprisonment for one year with fine of Rs.10,000.00, in default, simple imprisonment for one month. The aforesaid judgment and order of conviction and sentence is assailed in the instant appeal.