N.KOTISWAR SINGH,J. - (1.) Heard Mr. L. Seityendra, learned counsel for the appellant. Heard also Mr. Y. Ashang, learned P.P. for the State.
(2.) The present appeal has been preferred against the judgement and order dated 29.12.2015 passed by the Ld. Sessions Judge, Imphal West in Sessions Trial No. 12 of 2012/63/13/27 convicting the appellant under Section 376 of IPC and order dated 31.12.2005 sentencing the appellant to undergo rigorous imprisonment for a period of 10 (ten) years with a fine of Rs. 50,000/- (Rupees fifty thousand only in default of which to undergo imprisonment for a period of 6 (six) months.
(3.) The appellant was tried for committing the offence under Section 376 IPC after a complaint was filed on 04.08.2005 against him alleging commission of rape by him.;