MOHIT DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 24.08.2015, passed by the learned Sessions Judge, North Tripura, Dharmnagar in connection with case No.ST/T-1/0000010/ 2014, whereby and whereunder the accused-appellant was convicted and sentenced to suffer rigorous imprisonment for two years with a fine of Rs.5,000/-, in default of payment of fine, to suffer further RI for six months for having committed offence punishable under Section 354 of IPC.

(2.) Heard Mr. Sankar Lodh, learned counsel appearing for the accused-appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the respondent-State.

(3.) Prosecution case, in brief, is that on a written complaint lodged on 07.04.2013 before the Officer-in-Charge, Panisagar Police Station, alleging, inter alia, that on 07.04.2013, at about 09.30 a.m., the victim-prosecutrix had gone to the neighbouring house of Smt. Sefali Malakar to look after her infant baby. Taking the advantage of her(Sefali) absence at home, the accused- appellant, who was then working in the house of Sefali as a mason, had laid the victim-prosecutrix on a bench in the house, disrobed her and sexually assaulted her by touching her genital organ and nailing her breasts.