JAYNAL SK @ KATA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This instant criminal appeal emanates from the judgment and order of conviction dated 02.08.2016 and 03.08.2016 respectively by the Additional District & Sessions Judge, Second Court, Krishnagar, Nadia in Sessions Trial No. IX (V) of 2016.

(2.) By the said judgment, the learned Trial Court had convicted the appellant under Section 8 of the POCSO Act.

(3.) The learned Advocate appearing on behalf of the appellant contended that there is no independent witness and the learned Trial Court failed to appreciate the evidence adduced by the prosecution. According to him, the said judgment is required to be interfered with.