SHIB SANKAR DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. H.K. Bhowmik, learned legal aid counsel appearing for the convict-appellant. Also heard Mr. Ratan Datta, learned Public Prosecutor, appearing for respondent-State.

(2.) By means of this appeal filed under Sec. 374 of the Code of Criminal Procedure (Cr.P.C., for short), the appellant has challenged the judgment dtd. 12/8/2021 passed by the learned Sessions Judge, South Tripura, Belonia in case No. ST 27(Type-I) of 2019 whereby the learned Sessions Judge has convicted the accused-appellant under Ss. 376(1) and 392 of Indian Penal Code (IPC, for short) and sentenced him to suffer R.I. for a term of 10(ten) years and to pay a fine of Rs.10,000.00, in default to suffer R.I. for another six months for commission of offence punishable under Sec. 376(1) of IPC and also to suffer R.I. for a term of 3(three) years and to pay a fine of Rs.5,000.00, in default to suffer R.I. for another three months for commission of offence punishable under Sec. 392 of IPC.

(3.) Appellant has prayed for the following reliefs: