NARGIS BIBI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeals are directed against judgment and order dtd. 6/1/2016 and 7/1/2016 passed by learned Judge, Special Court-cum-Additional Sessions Judge, 2nd Court, Suri, Birbhum in Sessions Case No. 41 of 2015 arising out of Sessions Trial No. 2(8) of 2015 convicting Saidul Sk. for commission of offence punishable under Sec. 5(l) of the POCSO Act and sentencing him to suffer rigorous imprisonment for life and to pay a fine of Rs.5000.00, in default, to suffer rigorous imprisonment for one year more and convicting Nargis Bibi (appellant in CRA 162 of 2016) and Abdul Sk., Basir Khan and Nasir Khan (appellants in CRA 149 of 2016) for commission of offence punishable under Sec. 16 of the POCSO Act and sentencing them to suffer rigorous imprisonment for ten years each and to pay a fine of Rs.5000.00each, in default, to suffer rigorous imprisonment for six months more.

(2.) Prosecution case as alleged against the appellants and one Saidul Sk. is as follows :-

(3.) Father of the victim (PW 4) lodged missing diary. 6-7 days later the appellants along with Saidul Sk. took her to Rampurhat railway station. Victim overheard their plan to kill her. She somehow escaped and reached Nalhati Police Station.