ANATH GIRI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 19-8-05, passed by the learned Sessions Judge, West Tripura, Agartala, in case No. S.T. (WT/A) 164 of 2004. By the impugned judgment and order, learned Sessions Judge convicted the Appellant for the offence under Section 376 of the Indian Penal Code (for short, 'IPC') and sentenced him to suffer rigorous imprisonment for ten years. Aggrieved by the said judgment and order, the convict as Appellant has come up with this appeal.

(2.) I have heard Mr. S. Deb, learned Senior counsel assisted by Mr. S. Datta, learned Counsel appearing for the Appellant. Also heard Mr. R.C. Debnath, learned Special Public Prosecutor appearing for the Respondent.

(3.) The prosecution case, in brief, may be stated as follows: