ARUN MONDAL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and Order of conviction passed by the learned Additional Sessions Judge, Kandi, Murshidabad, in Sessions Case No. 7 of 2012 corresponding to S.T. No. 05 (2) of 2012 on the 18th & 19th of January, 2013.

(2.) By virtue of the aforesaid judgment the Appellant was found guilty of the offences punishable under Sections 363/365 of the IPC, and was sentenced to suffer rigorous imprisonment for Five years, and also to pay a fine of Rs.5,000/-.

(3.) It may be mentioned that he had originally been charged for the offences under Sections 363/365 and 376 of the IPC on the allegations that he had kidnapped the victim girl Rexona Khatun from her lawful guardians with an intent to cause her to be secretly and wrongfully confined, and after having enticed her and kept her in a hotel room at Rampurhat, he committed rape upon her against her will. It is noteworthy, however, that in the charges framed against the Appellant on the 24th February 2012, the date and time of the alleged offences were not mentioned.