AMOD ALI GAZI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against the judgment and order dated 30.03.2006 and 31.03.2006 passed by the learned Additional Sessions Judge, Fast Track Court No.2, Bashirhat, North 24 Parganas, in Sessions Case No. 31(5) of 2004/ Sessions Trial No. 9(8) of 2004 convicting the appellant for commission of offence punishable under Sections 363/366/376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for one month more for the offence punishable under Section 363 of the Indian Penal Code, to suffer rigorous imprisonment for five years and to pay fine of Rs.1,000/-, in default, to suffer rigorous imprisonment for two months more for the offence punishable under Section 366 of the Indian Penal Code and to suffer rigorous imprisonment for eight years and to pay a fine of Rs.3,000/-, in default, to suffer rigorous imprisonment for six months more for the offence punishable under Section 376 of the Indian Penal Code. All the sentences to run concurrently.

(2.) No one appears for the appellant. Mr. Banerjee is requested to assist the Court as Amicus Curiae.

(3.) Heard the Amicus Curiae and the learned lawyer for the State.