Arijit Pasayat, J. - (1.) Leave granted.
(2.) Since, the only question involved in this appeal is whether learned Single Judge was right in reducing the sentence, as imposed by the trial court on respondent, detailed reference to the factual aspects is unnecessary.
(3.) Respondent faced trial for alleged commission of offences punishable under Sections 376, 323 and 341 of the Indian Penal Code, 1860 (in short the IPC). He was sentenced to undergo rigorous imprisonment for 10 years, six months and six months respectively for the aforesaid three offences. Additionally, fine was imposed in each case with default stipulations.;