MD. RIAZ ULLAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal under Section 374 of Cr.P.C. is directed against the judgment and order of conviction and sentence dated 26.07.2010 passed by the learned Sessions Judge, North Tripura, Kailashahar in Sessions Trial Case No. S.T. 16(NT/K) of 2010, whereunder the learned Sessions Judge found the accused -appellant, Md. Riaz Ullah, guilty of committing offence punishable under Section 376(1) and Section 448 of IPC and sentenced him to suffer R.I. for seven years and to pay a fine of Rs. 10,000/ -, in default of payment of fine to suffer S.I. for one year under Section 376(1) of IPC and further sentenced him to pay a fine of Rs. 1,000/ -, in default of payment of fine to suffer S.I. for two months under Section 448 of IPC.

(2.) HEARD learned counsel, Mr. P. Majumder, for the appellant and learned Additional Public Prosecutor, Mr. R.C. Debnath, for the State -respondent.

(3.) IN course of investigation, I/O examined the material witnesses including the victim prosecutrix and arranged her medical examination at Rajib Gandhi Memorial Hospital, Kailashahar, arrested the accused and also arranged his medical examination, seized the wearing apparels of the victim prosecutrix and the Musalmani hat and amulet left by the accused by preparing seizure list and thereafter on completion of investigation submitted charge sheet against the accused under Section 376(1) and 448 of IPC.