SISHU RANJAN BISWAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Paul, learned counsel appearing for the convict-appellant Sri Sishu Ranjan Biswas who is in custody since the judgment and order of conviction and sentence dated 30.07.2015. Also heard Mr. A. Roy Barman, learned Additional Public Prosecutor appearing on behalf of the State-respondent.

(2.) The convict-appellant has preferred this appeal against the judgment and order of conviction and sentence dated 30.07.2015 in connection with Session Trial (NT/KMP) 59 of 2012, passed by the learned Additional Sessions Judge, Unakoti Judicial District, Kamalpur whereby and whereunder the convict-appellant was convicted and sentenced to suffer R.I. for a period of 7(seven) years for committing offence punishable under Section 376 of IPC and also with a fine of Rs. 10,000/- in default to suffer R.I. for 3 (three) months. The convict-appellant was further sentenced to pay a fine of Rs.500/- for the offence punishable under Section 3342 of IPC.

(3.) Brief facts: