TAPAS ROUTH Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This is an Appeal filed from the Judgment and order of conviction dated 14th February, 2006 and sentence dated 15th February, 2006 passed by the Additional Sessions Judge, Additional Court, Contai, Purba Medinipur in Sessions Trial No.III/January/2001 corresponding to G.R. Case No.241/1997.

(2.) By the said order of conviction and sentence, the appellants were sentenced to 10 years rigorous imprisonment each and to pay a fine of Rs.5000/- each, in default to suffer rigorous imprisonment for one year for the offence punishable under Section 376 I.P.C. and to suffer rigorous imprisonment for one year each and to pay a fine of Rs.500/- each, in default to suffer rigorous imprisonment for one month for the offence punishable under section 342 I.P.C. The said sentence would run concurrently.

(3.) Being aggrieved by the said order of conviction and sentence this appeal has been filed by the appellants.