DHARMENDRA CHOWDHURY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Both the appeals are directed against judgment and order dtd. 18/7/2019 and 19/7/2019 passed by the learned Additional District and Sessions Judge, 1st Court, Sealdah, South 24-Paraganas cum Special Judge under POCSO Act, 2012 in Special Trial No.4(4) of 2019 convicting and sentencing the appellants in the following manner:-

(2.) The victims PWs 1 and 3 come from impoverished background.

(3.) Pursuant to the statement of the victims Investigating Officer raided Kancharapara and arrested Dharmendra Chowdhury and his wife Asha Nag @ Priyanka Chowdhury. He submitted charge-sheet. Second Investigating Officer (PW 15) conducted further investigation. During further investigation he went to Uttar Pradesh. He identified the place of occurrence which was under lock and key. Place of occurrence had been let out to a tenant. He went to the house of Jitendra Chowdhury and arrested him. During TI parade examination PW 1 identified Jitendra. He also arrested owner of the house, Ashrafi Chowdhury. He submitted supplementary charge-sheet.