GOPAL SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Challenge in this appeal is the judgement and order of conviction dtd. 1/2/2023 and 2/2/2023 respectively passed by the Ld. Judge in Sessions Trial Case No. 14(07) 2015 arising out of Sessions Case no. 32 (8) 14 and Special Case No. 82/15 wherein the accused/appellant was convicted under Sec. 354B of the Indian Penal Code (for short IPC) and Sec. 10 of the Protection of Children from Sexual Offences Act, 2012 (for short POCSO Act).

(2.) In view of the guidelines set by the Hon'ble Apex Court Governing this kind of scenarios, I will consciously avoid to divulge into the particulars of the survivor (for short X), witnesses and the Police Station, Hospital, other places including place of occurrence.

(3.) The appellant has been convicted by the Ld. Trial Judge as under:- Particulars of Accused/Appellant Sec. Sentence Fine Sentence in default of fine 10 of POCSO 7 years of rigorous Rs.Six months of Act imprisonment 25,000/- rigorous imprisonment 354B of the 5 years of rigorous Rs.Six months of simple IPC imprisonment 10,000/- imprisonment Background:-