SANKAR NASKAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated January 19, 2012 and January 20, 2012, passed by the Additional Sessions Judge, Fast Track, 2nd Court at Alipore in Sessions Trial No. 2 (11)/2006, arising in connection with Sessions Case No. 54 (9)/2006.

(2.) The trial Court, vide the said judgment found the present petitioner to be guilty of an offence of attempt to rape, under Ss. 376 and Sec. 511 IPC. The Court upon finding the appellant guilty as above has sentenced him to suffer simple imprisonment for five years and to pay fine of Rs.1,000.00 and in default, to suffer a further period of one month of rigorous imprisonment.

(3.) Being aggrieved by and dissatisfied with the said judgment and order of sentence by the trial Court, the appellant has preferred this appeal with the prayer that the order of conviction and sentence may be set aside.