(1.) In this appeal judgment of conviction dated June 8, 2015 and order of sentence dated June 9, 2015 passed by the learned Additional Sessions Judge, Seventeenth Court at Alipore, South 24- Paraganas, in Sessions Trial No. 09(12)2013 corresponding to Sessions Case No. 51(09)2013 arising out of Maheshtala Police Station Case No. 507 dated August 21, 2010 under Sections 376 of the Indian Penal Code, convicting the appellant for commission of offence punishable under Sections 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for seven (7) years and to pay a fine of Rs. 15,000/- (Rupees fifteen thousand) in default to suffer rigorous imprisonment for one (1) year more, is under challenge.
(2.) The appellant, who is now serving sentence, has faced trial for the offence punishable under Section 376 of the Indian Penal Code. On the complaint of the defacto complainant, namely, Kajal Karan, Maheshtala Police Station Case No. 507 dated August 21, 2010 under Section 376 of the Indian Penal Code was started for holding investigation against the named accused, the appellant herein, on the allegation that on August 20, 2010 at about 8-30 a.m., the accused/appellant came to the house of the defacto complainant in her absence and committed rape on her minor daughter, being the victim girl, aged about 14 years when she was alone at home. The whole incident was reported to the defacto complainant by the victim girl after the defacto complainant returned to her home at 5-00 p.m. on the selfsame day.
(3.) On completion of investigation, the investigating officer submitted charge sheet against the appellant under Section 376 of the Indian Penal Code.