LODH,J. - (1.)Heard Mr. Raju Datta, learned counsel appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State-respondent.
(2.)The instant appeal is directed against the judgment and order dated 08.12.2015, passed by the learned Special Judge, North Tripura, Dharmanagar, in case No. Special (POCSO) 0000001/2014, convicting and sentencing the appellant under Section 376(2)(i) of IPC to suffer rigorous imprisonment for 10(ten) years and to pay a fine of Rs.5,000/-, i.d. to suffer rigorous imprisonment for 6(six) months and also sentencing him to suffer rigorous imprisonment for 6(six) months for having committed offence punishable under Section 417 of IPC with a direction that both the sentences shall run concurrently.
(3.)The prosecution case, sans details, may be taken up for discussion here-in-below:
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