ANUP SARKAR Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) Heard the learned Advocate for the appellant.

(2.) Nobody appears for the victim.

(3.) Appellant has assailed judgment and order dated 20th June and 26/6/2019 passed by the learned Additional Sessions Judge, 1st Court, Cooch Behar (NDPS) in connection with Sessions Case No.271 of 2011 convicting the appellant for commission of offence punishable under Sec. 376 and 417 of the Indian Penal Code and sentencing him to rigorous imprisonment for ten years and to pay fine of Rs.1,00,000.00 (Rupees One lakh) in default to suffer simple imprisonment for one year for the offence punishable under Sec. 376 of the Indian Penal Code and to suffer simple imprisonment for six months for the offence punishable under Sec. 417 of the Indian Penal Code; both the sentences to run concurrently. Fine amount, if realised, be paid to the victim. Prosecution case as alleged against the appellant is as follows:-