BAPI MAJUMDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence on the score of 376(2)(g) and 366 of the Indian Penal Code. Appellant has been sentenced to suffer rigorous imprisonment for ten years and pay a fine of Rs. 10,000/, in default, to suffer rigorous imprisonment for six months for the offence punishable under Section 376(2)(g) of the Indian Penal Code and to suffer rigorous imprisonment for five years and pay a fine of Rs.2,000/-, in default, to suffer rigorous imprisonment for three months for the offence punishable under Section 366 of the Indian Penal Code. Both the sentences are to run concurrently. Fine amount, if realised, shall be paid to the victim as compensation.

(2.) None appears on behalf of the appellant.

(3.) Ms. Sukanya Bhattacharyya is requested to assist the court as Amicus Curiae.