Siddhartha Chattopadhyay, J. - (1.) Doubting the correctness of the judgment and order of conviction dated 16/9/2014 and 17/9/2014 passed by the learned Additional Sessions Judge, 2nd Court, Sealdah, South 24 Parganas in S.T. no. 4 (08) of 2008, the appellant has preferred this appeal for setting aside the impugned judgment and order of conviction.
(2.) According to the appellant the learned trial Court failed to construe the provisions of Section 376 of IPC in its letter and spirit. He categorically stated that entire statement and story of the prosecution palpably false and so he deserves acquittal.
(3.) Shorn of unnecessary details, the prosecution case in a nutshell is such that the victim was returning from the drawing school to her house with her friend Suparna, and at that time the appellant, namely Buro embraced her and twisted her breast. Thereafter he disrobed the victim and tried to commit rape upon her and he also put his finger in her vagina. The victim came back, after suffering such experience, ventilated her grievance to her mother. This was reported to the police authorities and in this way the law was set into motion.;