HAMID SHEKH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 20.12.2015 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Bashirhat, North 24 Parganas, in Sessions Trial No. 2(2)00 arising out of Sessions Case No. 23(6)98 arising out convicting the appellants under section 376 read with section 34 of the Indian Penal Code and sentencing each of them to suffer rigorous imprisonment for ten years and to pay a fine of Rs.2,000/- each, in default, to suffer rigorous imprisonment for one year more.

(2.) Nobody appears for the appellants.

(3.) Mr. Mitra is requested to assist the Court as Amicus Curiae.