RAJESH MALLICK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal arises out of the judgment and the order of conviction and sentence passed by the Learned Additional Sessions Judge, Fast Track, 3rd Court, Burdwan in Sessions Trial No. 12 of 2008 arising out of Sessions Case No. 3 of 2008 whereby the appellant Rajesh Mallick was convicted for commission of the offence punishable under Sections 376/417 of Indian Penal Code (in short I.P.C.) and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 1,000/-, in default, to suffer rigorous imprisonment for a further period of one month.

(2.) The prosecution case, in brief, may be stated as under:-

(3.) Getting no other alternative for redressal of their grievances, the informant lodged a written complaint at Memari Police Station narrating the episode as above. On the basis of the written complaint lodged by her one Memari P.S. case no.7 of 2006 dated 07.02.2006 under Sections 376/417, I.P.C. was registered against the appellant for investigation.