CHANCHAL DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the accused who has been convicted for offences punishable under Sections 366 and 376 of IPC by the learned Sessions Judge, North Tripura, Dharmanagar by the impugned judgment dated 6th May, 2016. He has been sentenced to rigorous imprisonment of 10 (ten) years for offence under Section 366 of IPC and imprisonment for life for offence under Section 376 of IPC.

(2.) Prosecution version is as under:

(3.) The complainant (PW-2) Baltu Dey deposed that the house of the accused is situated 2 or 3 houses away from his house. He had lodged the FIR in which he had alleged that the accused had committed rape on his sister.