SUKU HEMBRAM Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred by the convicts/appellants assailing the judgment of conviction and order of sentence of the Additional Sessions Judge at Bolpur, Birbhum dated on 9/1/2022. The judgment was delivered in Sessions Trial No. 3May)/2018, which was held in connection with Ilambazar Police Station Case No.11/2018 dtd. 30/10/2018. The case is for an offence under Sec. 376D of the Indian Penal Code IPC).

(2.) The prosecution was started pursuant to lodging of the First Information Report FIR. as above in Ilambazar Police Station on 30/1/2018. The victim was the informant. The FIR was scribed by the person named Sk. Ahsan. The FIR disclosed the incident/alleged offence inter alia as below:-

(3.) Thus, the police case started and police initiated investigation.