SENTU Vs. STATE

JUDGEMENT

(1.) This appeal arises out of the judgment and order of conviction and sentence passed by the learned Additional Sessions Judge, Fast Track Court-II, Krishnanagore, Nadia in Sessions Case No. 45(9) 2002.

(2.) By the judgment the appellant, Sentu alias Prasenjit Sannyal, was convicted for commission of offence punishable under Sec. 376 of the Indian Penal Code and was sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs.5,000.00; in default, to suffer rigorous imprisonment for two months more.

(3.) To put briefly, the prosecution case may be stated as under: