BIDHAN LODH Vs. THE 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 21.09.2011, passed by learned Addl. Sessions Judge, Belonia, South Tripura in Case No. ST 15(ST/B) of 2004. Learned Addl. Sessions Judge found the accused -appellant, Bidhan Lodh, guilty of the charge framed against him under Section 376(1) of IPC and sentenced him to suffer R.I. for 7(seven) years and to pay a fine of Rs. 50,000/ - in default to suffer further R.I. for 3(three) years.

(2.) HEARD learned Counsel Mr. P. Majumder for the appellant and learned Public Prosecutor Mr. A. Ghosh for the State -respondent.

(3.) ON the basis of that F.I.R., Baikhora P.S. Case No. 51/99 under Section 376 read with Section 417 of IPC was registered and investigation was taken up.