PRAKASH SHAW Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal challenges the judgement and order of conviction passed by the learned 2nd Court of Additional Sessions Judge, Special Court under POCSO Act, Howrah in Sessions Trial No. 45 of 2015 on 6/1/2018 and 8/1/2018 respectively.

(2.) Briefly stated, Mrs. Nitu Prasad of 18 Hem Bose Lane, Shibpur, Howrah set the criminal proceeding into motion by informing Inspectorin-Charge of Howrah Police Station that on 28/9/2014 she along with her daughter went to a market near Mallick Fatak. On their way back at about 9.30 PM while they were walking down the foot path a boy came and pawed her daughter. She screamed and managed to catch hold of the boy. Within a few minutes police arrived there and took the boy to their custody. The informant came to know that boy as Prakash Shaw of Hut Lane, Mallick Fatak, Howrah.

(3.) The information since disclosed offence cognizable in nature Howrah P.S. Case No. 610 of 2014 dtd. 28/9/2014 was registered under Sec. 354(A) of the I.P.C. read with Sec. 8 of the Protection of Children from Sexual Offences Act, 2012. Police took up investigation which culminated into submission of charge sheet against the accused person.