TROPEL @ MAHIM MAJUMDER Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) None appears for the State.

(2.) Mr. Suman De, learned Advocate, who usually appears on behalf of the State, is requested to appear on behalf of the State in this matter. A copy of the petition be served upon Mr. De in course of the day.

(3.) Order dated 09.09.2015 passed by learned Special Court, POCSO Court cum Second Additional District and Sessions Judge in Spt -88/2014 arising out of Ashokenagar Police Station Case No.50 of 2014 dated 23.01.2014 under Sections 363/342/376(2)(i)(j)/109 of the Indian Penal Code closing the prosecution evidence of the victim girl has been assailed.