CHANDRA KANTA JANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against a Judgment and Order dtd. 2/12/2015 passed by the Learned Additional Sessions Judge Fast Truck Court 1st Court, Tamluk in Sessions Case No. 492 (September) 2008 (Sessions Trial No. 28(4)2013 arising out of Tamluk Police Station Case No. 24 of 2008 dtd. 14/2/2008 thereby convicting the appellants for the commission of offence punishable under Sec. 354 of the Indian Penal Code and sentencing them to suffer simple imprisonment for 4 months and to pay a fine of Rs.1000.00 in default to suffer simple imprisonment for 1 month.

(2.) The allegations in the written complaint against the Appellants are as follows:-

(3.) On the basis of the aforesaid written complaint lodged by the said Sankar Prasad Maity (PW-1), father of the victim girl, Tamluk Police Station Case No. 24 of 2008 dtd. 14/2/2008 for offences punishable under Sec. 376 (2)(g) of the Indian Penal Code was registered for investigation against the appellant and another.