BROJEN BISWAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated. 17.2.2004 passed by the learned Special Judge-cum-Additional Sessions Judge, Cooch-Behar in Sessions Trial No. 7(2)02 arising out of Sessions Case No. 47/2000 by which the appellants were convicted for the offences punishable under Sections 457/376 (2) (g) of the Indian Penal Code.

(2.) The appellants were heard on the question of sentence on 19.2.2004 and thereafter by an order passed on the same day, that is, on 19.2.2004 they were sentenced to suffer rigorous imprisonment for ten years as also to pay fine of Rs. 5000/- each in default of payment of fine to undergo Simple Imprisonment for one year each for the offence punishable under Section 376(2)(g) of the Indian Penal Code. They were also sentenced to suffer Simple Imprisonment for two years as also to pay fine of Rs. 5,000/- each in default of payment of fine to undergo Simple Imprisonment for another one year each for the offence punishable under Section 457 of the Indian Penal Code.

(3.) The sentences awarded to the appellants punishable under Sections 376(2)(g)/457 of Indian Penal Code were ordered to run concurrently.