MADAN DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These two appeals arise out of common judgment and order of conviction dated 19.12.2018, whereby and whereunder the appellants, namely, Subrata Sarkar and Madan Deb were convicted and sentenced to suffer rigorous imprisonment for 10 years along with fine of Rs.5000/- (Rupees five thousand) with default stipulation being found guilty for the commission of offence punishable under Section 376(2)(g) of the Indian Penal Code (for short, IPC) in connection with case No.ST (Type-1) 6 of 2011, passed by the learned Sessions Judge, Dhalai District, Ambassa.

(2.) The prosecution case as projected by the learned Sessions Judge may be reproduced here-in-below in verbatim:

(3.) On the basis of aforesaid complaint, the Officer-in-Charge of Ambassa Police Station on 20.09.2008, registered Ambassa Police Station Case No.60 of 2008 under Section 376(g) of IPC. The complaint was investigated by the investigating officer. After completion of investigation, charge-sheet was submitted against the accused persons namely, Sri Subrata Sarkar and Sri Madan Deb under Sections 366/376(2)(g) of IPC vide charge-sheet No.8/09 dated 10.03.2009. After commitment, the learned Additional Sessions Judge, North Tripura, Kamalpur had conducted trial.