SUBRATA PRADHAN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) These two appeals arose assailing the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, First Court and Special Court under the POCSO Act, Kakdwip in Special Sessions Trial No.7 of 2018 under Ss. 366/376/120B of the Indian Penal Code (I.P.C. for short) and also under Sec. 4 of the POCSO Act.

(2.) The appellant in Criminal Appeal No.269 of 2019 was convicted for committing offence under Sec. 366/120B/376 of the Indian Penal Code and also under Sec. 4 of the POCSO Act. The learned trial Judge handed down sentence of imprisonment for three years with fine and default clause for the offence under Sec. 366 of the Indian Penal Code. He was also sentenced to suffer rigorous imprisonment for three years with fine and default clause for the offence punishable under Sec. 120B of the Indian Penal Code. The convict Subrata Pradhan was also sentenced to suffer rigorous imprisonment for seven years with fine and default clause for the offence committed under Sec. 376 of the Indian Penal Code. He was also sentenced to suffer rigorous imprisonment for seven years with fine and default clause for the offence committed under Sec. 4 of the POCSO Act. It was directed that the sentences of imprisonment shall run concurrently.

(3.) In Criminal Appeal No.270 of 2019 the convicts, namely, Prasanta Das and Sampa Das were sentenced to suffer rigorous imprisonment for three years with fine and default clause for committing offence under Sec. 366 of the Indian Penal Code and also sentenced to suffer rigorous imprisonment for three years with fine and default clause for the offence under Sec. 120B of the Indian Penal Code.