LAL MOHAN POREL Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) This appeal is directed against the judgment dtd. 26/9/1988 passed by the learned Additional Sessions Judge, 1st Court, Hooghly in Sessions Trial Case No. 28 of 1987. By the impugned judgment the accused/appellant Lalmohan Porel @ Lalmohan @ Lalu Porel has been convicted under Sec. 376 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for four years and to pay a fine of Rs.500.00, in default to further undergo rigorous imprisonment for one year.

(2.) Being aggrieved and dissatisfied with the said impugned judgment and order of conviction the present appeal is filed at the behest of the appellant.

(3.) Despite service effected upon the victim she chooses not to appear in this case.