BASUDEB BASAK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appeal is against the judgment of conviction dated March 27, 2001 and order of sentence dated June 28, 2001 passed in Sessions Case No.16(4) of 1999/Sessions Trial No.1(July)1999, by the learned Assistant Sessions Judge, 2nd Court, Krishnanagar, Nadia.

(2.) By the impugned judgment of conviction, the appellant was found guilty under Sec. 376 of the Indian Penal Code, 1860. By the impugned order of sentence, the appellant was awarded rigorous imprisonment for eight years and also to pay fine of Rs.5,000.00 and in default to suffer rigorous imprisonment for a further period of one year for the conviction under Sec. 376 of the Indian Penal Code, 1860.

(3.) The police complaint was registered on May 18, 1995 on the basis of which, the police started Ranaghat Police Station Case No.144 dated May 18, 1995 under Sec. 376 of the Indian Penal Code, 1860.