KARTIK SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THESE three appeals are being decided by a common judgment since they arise out of one judgment delivered by the learned Additional Sessions Judge, North Tripura, Kamalpur in case No.S.T.42(N.T/KMP)/2009 whereby the appellants were convicted under section 376(2)(g) and section 307 read with section 34 of the Indian Penal Code (IPC).

(2.) THE learned trial Court sentenced all the three appellants to undergo rigorous imprisonment(RI) for 10 years with a fine of Rs.3,000/ - and in default of payment of fine to suffer simple imprisonment(SI) for 3(three) months in connection with the conviction under Section 376(2)(g) of the I.P.C. All the appellants were also sentenced to undergo RI for 4(four) years with a fine of Rs.2,000/ - and in default of payment of fine to suffer SI for 2(two) months in regard to the commission of offence punishable under Section 307 read with Section 34 of the I.P.C. In case of two of the appellants, Prasanta Das and Prafulla Debnath, the sentences were ordered to run consecutively and in respect of Kartik Saha the sentences were directed to run concurrently.

(3.) WE have heard Sri. S Chakraborty, learned counsel for the appellant Prasanta Das, Sri. Sekhar Dutta, learned counsel for the appellant Prafulla Debnath, Sri. S Kar Bhowmik, learned counsel for the appellant, Kartik Saha and Sri. R C Debnath, learned Additional Public Prosecutor for the State.