ARINDAM LODH,J. - (1.)This appeal under Section 374 of the CrPC is directed against the judgment and order of conviction and sentence dated 13.06.2019 passed in ST12(U/K)2018 (T-1) by the learned Sessions Judge, Unakuti Judicial District, Kailashahar, Tripura whereby and whereunder the learned Sessions Judge has convicted the appellant under Section 376(1) of IPC and sentenced him to suffer RI for seven years and to pay a fine of Rs. 20,000/- in default of payment of fine money, to suffer further RI for six months.
(2.)Heard Mr. HK Bhowmik, learned counsel appearing for the appellant as well as Mr. S Ghosh, learned Special PP appearing for the respondent-State.
(3.)Considering the nature of the case, I have taken up the matter for hearing at the time of consideration of the suspension petition.
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