SASTI SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appellant has been convicted for commission of offence punishable under Section 376 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for 10 years and to pay fine of Rs.5,000/- in default, to suffer simple imprisonment for four months more.

(2.) Nobody appears for the appellant. Mr. Sanjoy Bardhan is requested to assist the Court as amicus curiae.

(3.) Heard the amicus curiae and the learned lawyer for the State.