MANICK SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is directed against judgment and order dtd. 18/9/2013 and 19/9/2013 passed by the learned Sessions Judge, Nadia in Sessions Trial No. Ill of August, 2013 arising out of Sessions Case No.4(8) of 2013 convicting the appellant for commission of offence punishable under Sec. 376(2)(f) of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years and to pay a fine of Rs.5,000.00, in default, to suffer further rigorous imprisonment for six months more with a further direction that if the fine amount is recovered, 50% of the same shall be paid to the victim.

(2.) The prosecution case as alleged against the appellant is to the effect that on 14/4/2013 PW1 had gone out for work as a domestic help leaving behind her minor daughter aged around 7 years and her one year old son at home. Taking advantage of her absence, the appellant, who is a neighbour, came into the house and raped the minor girl. When PW1 returned around 2.30 P.M., she found the appellant coming out of her house wearing a gamchha. Upon entering the house she found her daughter was crying and her pant had been removed. Upon questioning, her daughter stated that the appellant after forcibly pressing her mouth took off her pant and raped her. Upon raising hue and cry, local people assembled at the spot and apprehended the appellant. On the written complaint of PWl, Kaliganj Police Station Case No.235 of 2013 dtd. 14/4/2013 under Sec. 376(2)(f) of the Indian Penal Code was registered for investigation. In course of investigation, the victim girl was medically examined. Her statement was recorded under Sec. 164 of the Code of Criminal Procedure. The accused who had been apprehended soon after the incident, was also medically examined and charge sheet was filed. Charge was framed under Sec. 376(2)(f) of the Indian Penal Code. Appellant pleaded not guilty and claimed to be tried. In course of trial, prosecution examined 11 witnesses and exhibited a number of documents. In conclusion of trial, the learned trial Judge by the judgment and order dtd. 18/9/2013 and 19/9/2013 convicted and sentenced the appellant, as aforesaid.

(3.) Initially, nobody appeared on behalf of the appellant. Today, Mrs. Karabi Roy, learned advocate has appeared on behalf of the appellant through video linkage. In order to facilitate the hearing of the appeal, we have requested Mr. Arani Bhattacharyya, learned advocate, to assist this court as Amicus Curiae.