HARADHAN SABDAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Debajit Biswas, learned counsel appearing for the appellant. Also heard Mr. Samrat Ghosh, learned Addl. P.P. appearing for the State-respondent.

(2.) . This appeal is directed against the judgment and order of conviction dated 25.04.2018 passed by the learned Additional Sessions Judge, Unakoti Judicial District, Kamalpur, whereby and whereunder, the appellant has been convicted and sentenced to suffer RI for 10(ten) years and fine of Rs. 5,000/- with default stipulation for committing offence under Section-376(1) of IPC in connection with case No. Sessions Trial 06 of 2013(T-1).

(3.) . The prosecution case was set on motion on the basis of the complaint lodged by one Paresh Debbarma, the father of the victim girl, wherein, it was alleged that his minor daughter was raped by the appellant while she was fetching water from a nearby well located in his house beside the road under the threat that she would be cut with a dao. It was further alleged that the napkin was belonging to his daughter and her wearing apparels like brassier and pachra were also torn.