KRISHNAPADA DEBNATH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against judgment and order dtd. 28/1/2015 and 29/1/2015 passed by learned Additional Sessions Judge, 2nd Court, Contai, Purba Medinipur in Sessions Case No. 192/Aug of 2010 (S.T. No.02/Oct of 2010 convicting the appellant for commission of offences punishable under Ss. 363/366/376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for five years and to pay a fine of Rs.5,000.00, in default, to suffer further simple imprisonment for six months more for the offence punishable under Sec. 363 IPC, to suffer rigorous imprisonment for seven years and to pay a fine of Rs.7,000.00, in default, to suffer simple imprisonment for nine months more for the offence punishable under Sec. 366 IPC and to suffer rigorous imprisonment for ten years and to pay a fine of Rs.10,000.00, in default, to suffer simple imprisonment for one year more for the offence punishable under Sec. 376 IPC; all the sentences to run concurrently.

(2.) The appeal is ready for hearing.

(3.) Learned advocate for the appellant submits that the appellant does not wish to proceed with the appeal.