BISWARUP DAS Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Mr. Rana Mukherjee and Ms. Sujata Das, learned Advocates are requested to appear on behalf of the State.

(2.) The appeal is directed against the judgment and order dated 21.12.2013 and 23.12.2013 passed by the learned Additional Sessions Judge, 2nd Court, Paschim Medinipur in Sessions Trial No.28(1)/2013 convicting the appellant for commission of offence punishable under Section 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000/-, in default, to suffer further rigorous imprisonment for six months.

(3.) Prosecution case, as alleged, against the appellant is to the effect that on 05.09.2012 at about 1.30 P.M. the victim P.W.4 had entered the bath room to take a bath. Appellant rushed into the bath room by showing her knife and forcibly raped her. She complained about the incident to her husband, P.W.3. Both of them went to their employer. P.W.1, a Wing Commander attached to Air Force Station at Kalaikunda. Thereafter, P.W.3, husband of the victim lady lodged First Information Report.