SANJIB TALUKDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Three appeals have been heard analogously as they emanate from the same impugned judgement of conviction and the order of sentence.

(2.) By the impugned judgement of conviction dated September 18, 2014 the learned Trial Judge had found the appellants guilty under Sec. 376D of the Indian Penal Code, 1860 and Sec. 6 of the Protection of Children from Sexual Offences Act, 2012.

(3.) By the impugned order of sentence, the learned Trial Judge had sentenced the appellants to undergo rigorous imprisonment for a term of twenty years for the offence punishable under Sec. 376D of the Indian Penal Code, 1860 and to pay a fine of Rs.5000.00 each and in default to undergo further rigorous imprisonment for one year.