Joymalya Bagchi, J. - (1.) The appellant was convicted for commission of offence punishable under Section 376(2)(f) of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.5,000/-, in default, to suffer rigorous imprisonment for 2 years more, 50% of the fine if realized was directed to be paid to PW 20.
(2.) Prosecution case, as alleged, against the appellant is to the effect that the victim who was reading in Class IV had been ravished by the appellant in the evening of 20.01.2002. Her father found the victim sitting with blood stains in her inner garments. He took her to a local quack who gave her primary treatment and thereafter she was taken to the hospital where she was medically treated.
(3.) On the complaint of her father, criminal case was registered against the appellant.;