AMAR SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Leave granted.

(2.) The appellant herein is aggrieved by the judgment dtd. 15/5/2024 passed in C.R.A. 111/2019 by the High Court of Calcutta vis-a-vis not only on the merits of the said judgment but also the approach of the High Court in considering the Criminal Appeal filed by the appellant herein.

(3.) The appellant was charged with offences under Ss. 376, 511, 354 of the Indian Penal Code, 1860 (for short 'IPC'). The learned Additional District and Sessions Judge, Fast Track, 3rd Court, Howrah by judgment dtd. 7/1/2019 convicted the appellant herein and sentenced him to rigorous imprisonment for a period of two years with fine of Rs.2,000.00 and in default simple imprisonment filed for a period of one month with regard to Sec. 354 of the IPC, and also, sentenced him to rigorous imprisonment for a period of seven years with fine of Rs.10,000.00 and in default simple imprisonment for a period of three months for the offence punishable under Ss. 376 and 511 of the IPC. The sentences are to run concurrently.