AMAR SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The Appeal:- 1. The present appeal has been preferred against a Judgment dtd. 7/1/2019 passed by the Learned Additional District and Sessions Judge, Fast Track, 3rd Court, Howrah, convicting the appellant under Sec. 376/511/354 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for a period of two years with fine of Rs.2000.00 i.d. of simple imprisonment for a period of one month for the offence punishable under Sec. 354 of the Indian Penal Code and also sentencing him to suffer rigorous imprisonment for the period of 7 years and to pay a fine of Rs.10,000.00 i.d. of simple imprisonment for the three months for the offence punishable under Ss. 376/511 of the Indian Penal Code and all sentences against the appellant to run concurrently. The Prosecution:-

(2.) The allegations on the basis of which the proceeding in the present case was started is that:-

(3.) On conclusion of trial, the Appellant was convicted. The Defence:-