MD. SAHAJAN MOLLA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is preferred against the judgment and order dated 11th day of December, 2007 passed by the Learned Additional Sessions Judge, 11th Court, Alipore, South 24-Parganas in Sessions Trial No. 4(3)06 thereby convicting the accused-appellant under Sec. 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 7 (seven) years and also to pay a fine of Rs.2,000.00 and , in default, to suffer further rigorous imprisonment for 6 (six) months.

(2.) On 27/9/1998 a written complaint was lodged at Baruipur Police Station by one Karima Khatoon, daughter of Md. Karim Molla of Village - Ratanpur, Police Station - Baruipur, District - 24-Parganas (South), and the said case of the de facto complainant was to the following effect:

(3.) The written complaint dtd. 27/9/1998 as lodged at Baruipur Police Station was treated as First Information Report in the case and on the basis thereof Baruipur Police Station Case No. 237 dtd. 27/9/1998 was initiated by the police under Sec. 376 of the Indian Penal Code.