SUBHA DEY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellants have assailed the judgement of conviction dated January 21, 2020 passed by the learned additional District and Sessions Judge, First Court and Special Court Bongaon, North 24 Parganas in Special (POCSO) 88/2018 (75/18) and the order of sentence dated January 20, 2020 passed therein.

(2.) By the impugned judgement of conviction dated January 21, 2020, the appellants have been held guilty of the offences under sec. 376 (2) (j)/376 D/506 of the Indian Penal Code, 1860 and Sec. 6 of the Protection of Children against Sexual Offences Act, 2012. By the impugned order of sentence dated January 28, 2020, the appellants have been sentenced various terms with a maximum period of 10 years and directed to pay various amounts of fine and in default to undergo various periods of imprisonment.

(3.) The police received a complaint from the victim which was registered as a first information report being Gaighata police station case No. 1288/18 dated December 12, 2018 under sec. 376 (2) (j)/376D/506 of the Indian Penal Code, 1860 and Sec. 6 of the Protection of Children against Sexual Offences Act, 2012. The police had investigated into the complaint and on completion of investigations, police submitted charge sheet against the appellants under sec. 376 (2) (j)/376D/506 of the Indian Penal Code, 1860 and Sec. 6 of the Protection of Children against Sexual Offences Act, 2012.