SANJAY ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant has been convicted for the offences punishable under Section 448 of the Indian Penal Code and Section 376 of the Indian Penal Code. He has been sentenced to suffer rigorous imprisonment for 10 years and to pay a fine of Rs.1,000/- in default simple imprisonment for 6 months for the offence punishable under Section 376 of the Indian Penal Code. No separate sentence was imposed punishable under Section 448 of the Indian Penal Code. Nobody appears for the appellant. We are informed that the appellant has under gone the sentence in question.

(2.) Hence, the appellant is relevant so far as the legality of convicction is concerned.

(3.) Mr. Sanjoy Bardhan, learned Advocate is requested to assist the Court as amicus curiae.