CHHOTOLAL MAJHI Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 27/9/2012 and 28/9/2012 passed by the learned Additional District & Sessions Judge, Fast Track Court No. 4, Raghunathpur, Dist. : Purulia, in Sessions Trial Case No. 36 of 2011 arising out of Sessions Case No. 31 of 2011 convicting the appellant for commission of offence punishable under Sec. 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for ten years and to pay fine of Rs.10,000.00, in default to suffer further rigorous imprisonment for one year more.