RAJA RUIDAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment of conviction and order of sentence dated March 30, 2022 passed by learned 2nd Additional Sessions Judge cum Special Court under POCSO Act, in Sessions Trail No. 03 (02) of 2019 arising out of Special Case No. 10 of 2018.

(2.) By the impugned judgment and order, the appellant was convicted for the offence punishable under Sec. 376 (2) (n) of the Indian Penal Code, 1860 and Sec. 6 of the Prevention of Children from Sexual Offences Act, 2012. He was sentenced to undergo rigorous imprisonment for ten (10) years with a fine of Rs.50,000.00 (Rupees Fifty Thousand Only) and in default of payment of fine, he was sentenced to undergo simple imprisonment for a further period of one year for the offence punishable under Sec. 376 (2)(n) of the Indian Penal Code.

(3.) The appellant was also sentenced to undergo rigorous imprisonment for ten (10) years with a fine of Rs.50,000.00 and in default of payment of the fine, he was sentence to undergo simple imprisonment for a further period of two years for the offence punishable under Sec. 6 of the Prevention of Children from Sexual Offences Act, 2012.