SANJAY KERKETTA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Appeal is directed against the judgment and order dtd. 10/10/2018 and 11/10/2018 passed by the learned Additional Sessions Judge, 1st Court, Siliguri in Sessions Case No. 50(04) of 2015 convicting the appellants for commission of offence punishable under Sec. 376D of the Indian Penal Code and sentencing them to suffer rigorous imprisonment for life and to pay fine of Rs.1,00,000.00 each, in default, to suffer rigorous imprisonment for six months more.

(2.) Prosecution case levelled against the appellants is as follows :-

(3.) PW 1 lodged written complaint resulting in Kharibari Police Station Case No. 50 of 2015 dtd. 16/2/2015 under Sec. 376D of the Indian Penal Code. In course of investigation, she was medially treated at North Bengal Medical College and Hospital. Her statement was recorded before the Magistrate under Sec. 164 of Cr.P.C. Appellants were arrested. They were medically examined. Injuries were noted on the finger of Sanjay.