MONOJ BANSFORE Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) THE appeal is directed against the judgment and order dated 31.08.2012 passed by the learned Additional Sessions Judge, Fast Track Court -II, Kalyani, Nadia for committing offence punishable under Sections 376/511 of the Indian Penal Code and sentencing him to suffer imprisonment for four years and to pay a fine of Rs. 5,000/ -, in default, to undergo simple imprisonment for five months more.

(2.) THE prosecution case against the appellant is that on 10.07.2011 at about 11:55 P.M. one Dr. Provas Chandra Mondal (PW -1) lodged a written complaint with Inspector -in -charge of Mohanpur I.C. under Haringhata Police Station alleging that the appellant was caught red -handed at Haringhata BPHC trying to ravish one Bimala Mondal (PW -2) who was in the Hospital in the night for taking care of a patient, namely, Sibani Bairagi (PW -5). The incident occurred at about 10:50 P.M. The appellant was apprehended in the Hospital and handed over to the Police Authority.

(3.) THE case being a sessions triable one, committed to the Court of the learned Additional Sessions Judge, Kalyani, Nadia and transferred to the Court of the learned Additional Sessions Judge, 2nd Fast Track Court, Kalyani, Nadia for trial and disposal.