SUDESH TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the impugned judgment and order of conviction and sentence dtd. 29/11/2022 and 30/11/2022 respectively, passed by the learned Sessions Judge, South Tripura, Belonia in connection with case No. ST 30(Type-I) of 2019 whereby and whereunder the appellant, namely, Sri Sudesh Tripura has been convicted under Sec. 376(2)(I) of IPC and sentenced to suffer rigorous imprisonment for 10(ten) years along with fine of Rs.10,000.00 (Rupees ten thousand) with default stipulation.

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

(3.) On receipt of the complaint, O.C., Belonia Women PS entered the said information in Belonia Women PS GDE No.06, dtd. 4/7/2018, registering it as zero FIR and forwarded the same to the O.C. P.R.Bari PS as the place of occurrence falls under the jurisdiction of P.R. Bari PS. Subsequently, O.C., P.R. Bari PS registered a case as P.R. Bari P.S. Case No. 2018/PRB/103 under Sec. 376(2)(I) IPC and the same was endorsed to S.I. Pankaj Biswas for investigation and after completion of investigation, the I.O. has submitted charge-sheet against the accused Sudesh Tripura for commission of offence punishable under Ss. 341/342/376(2)(I) of IPC.