SUBRATA PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. B.N. Majumder, learned counsel appearing for the appellant as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the state.

(2.) THIS is an appeal by the convict against the judgment of conviction dated 24.09.2010 delivered in S.T. 36(ST/B)/2010 by the Addl. Sessions Judge, South Tripura, Belonia under Section 448 and under Section 376(1) read with Section 511 of the IPC. As consequence of the said conviction, the appellant has been sentenced to suffer rigorous imprisonment for one year under Section 448 of the IPC and, rigorous imprisonment for four years and to pay fine of Rs. 2,000, in default thereof, to suffer further rigorous imprisonment for two months under Section 376(1) read with Section 511 of the IPC.

(3.) BASED on the said complaint, Santirbazar P.S. Case No. 30/2010, under Sections 448/376/511 of the IPC was registered and taken up for investigation. On completion of the investigation, the police report charge sheeting the appellant was filed under Sections 448/376(1) read with Section 511 of the IPC. The case was committed in due course to the court of the Addl. Sessions Judge, South Tripura, Belonia. On taking cognizance, the Addl. Sessions Judge framed the charge against the appellant under Section 448/376(1) read with Section 511 of the IPC, to which the appellant pleaded innocence and claimed to be tried.