RAJU BAISHNAB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal, under Section 374 of Cr.P.C. is filed by the appellant named above, challenging the judgment and order of conviction and sentence, dated 19.01.2009, passed by learned Addl. Sessions Judge, Belonia, South Tripura, in Case No. ST 17 (ST/B) of 2008.

(2.) Learned Addl. Sessions Judge found the appellant guilty of committing offence punishable under Section 376(2)(g) of IPC and sentenced him to suffer R.I. for 10 years and to pay a fine of Rs.10,000/ - in default to suffer S.I. for 6(six) months.

(3.) Fact of the case, may be summerised as follows: -