PALLAB DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal under Section 374 of Cr.P.C. is directed against the judgment and order of conviction and sentence dated 07.06.2012 passed by the learned Additional Sessions Judge, Belonia, South Tripura in Sessions Trial Case No. S.T. 16 (ST/B) of 2012.

(2.) HEARD learned counsel, Mr. D.C. Saha, for the appellant and learned Additional P.P., Mr. R.C. Debnath, for the respondent.

(3.) ON the basis of that FIR, Santirbazar P.S. Case No. 37/2011 under Sections 447/354/323 of IPC was registered and an investigation was taken up. In course of investigation, the I/O arranged for examination of the victim prosecutrix by the Medical Officer of Santirbazar hospital and I/O also seized the wearing apparels of the victim prosecutrix by preparing a seizure list in presence of witnesses and the seized sari, petticoat and blouse were sent to State Forensic Science Laboratory for chemical examination. I/O also prepared the hand sketch map of the place of occurrence, examined the material witnesses and collected medical report of the victim prosecutrix. She was also produced before the learned Sub -Divisional Judicial Magistrate, Belonia, South Tripura on 20.05.2011 for recording her statement under Section 164 of Cr.P.C. and accordingly, her statement was recorded. After completion of investigation, I/O submitted charge sheet against the accused under Sections 447/376(1)/323 of the IPC.