RONGON MUKHOPADHYAY,J. - (1.) By Court Heard the parties.
(2.) This application is directed against the judgment dated 6th August, 2001, passed by the learned 1st Additional Sessions Judge, Dumka in Cr. Appeal No. 61/2001, whereby and where under, the judgement and order of conviction and sentence, passed by the learned 2nd Assistant Sessions Judge, Dumka on 27.04.2001 in Sessions Case No. 307 of 2000 convicting the petitioner for the offence under Section 376 of the Indian Penal Code and sentencing him to undergo R.I. for seven years, has been affirmed.
(3.) It has been submitted by the learned counsel for the petitioner that the petitioner has falsely been implicated in the present case. It has further been submitted that the Medical Board did not find sign of rape upon the victim-P.W-3. It has further been submitted that the petitioner has completed almost half of the sentence awarded to him and therefore if this Court is not inclined to interfere with the order of conviction, then period of sentence may be modified suitably.;