Joymalya Bagchi, J. - (1.) The appeal is directed against the judgement and order dated 15th/17th February, 2007 passed by the learned Additional Sessions Judge, Fast Track Court, Kandi, Murshidabad in Sessions Case No.63 of 2004 and Sessions Trial No.2 of October, 2004 convicting the appellants for commission of offence punishable under Section 376(2)(g) of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for 10 years each and to pay fine of Rs.5000/- each in default to undergo rigorous imprisonment for six months more each.
(2.) Prosecution case, as alleged, against the appellants is to the effect that on 28.06.2002 at about 11.00 A.M. while she was returning home after having bath, the appellants had grabbed her and taken her to a near by a jute field, Subhas Bholla committed rape on her with the help of Bansadhar Hazra. She came back to her residence and complained to her husband. Subsequently, the incident was informed to Officer-in-charge, Barwan Police Station. She was medically treated at Barwan BPHC and thereafter at Kandi SD Hospital. Charge was framed under Section 376(2)(g) of the Indian Penal Code and the appellants were convicted and sentenced, as aforesaid.
(3.) Nobody appears for the appellants. Mrs. Zareen N. Khan, learned Advocate is requested to assist this Court as Amicus Curiae.;