FIROJ SK Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present appeal has been preferred against a judgment of conviction dated 12th of January 2018 and order of sentence dated 15th of January 2017, passed by the Learned Additional Sessions Judge, 1st Fast Track Court at Berhampore, Murshidabad in Sessions Serial No. 24 of 2013 (1489 of 2014) relating to Sessions Trial No. 3 (02) of 2013, corresponding to G.R. Case No. 3394 of 2012, arising out of Beldanga Police Station Case No. 408 of 2012, dated 3rd of August 2012, thereby convicting the present appellant for committing offences under Ss. 448/376 of the Indian Penal Code 1860 and sentenced him to suffer Simple Imprisonment for Seven years and to pay a fine of Rs.1,50,000.00 in default to suffer Simple Imprisonment for one year.

(2.) Beldanga P.S. Case No. 408/12 dtd. 3/8/2012 was initiated for offence punishable under Ss. 448/376 IPC, against the appellant alleging as follows:-

(3.) The prosecution has examined seven witnesses, including the victim.