- (1.) Since the instant appeal has arisen from the conviction suffered by both the appellants namely Rabi Kumar and Duryodhan Gope @ Manjhla Gope (hereinafter referred to as the accused) for the offence punishable under Section 376(2)(g) IPC, priority has been given to it over and above other appeals although filed in the year 2015 only and admitted on 4th March, 2015. Otherwise also, such type of cases have to be put on fast track for their disposal.
(2.) The sentence awarded to both the accused is ten years rigorous imprisonment and a fine of Rs.5,000/- each, in default thereof, to undergo further rigorous imprisonment for six months.
(3.) As stated at the Bar, both the accused are in custody for the last four years.;