JAHANGIR SK. Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The judgment and order of conviction passed by the learned Additional Sessions Judge, Fast Track 2nd Court, Lalbagh, Murshidabad in connection with Sessions Trial No. 9(8)08 arising out of Sessions Sl. No. 85/05 dtd. 19/4/2009 is assailed in this appeal.

(2.) By passing the impugned judgment and order of conviction the learned Trial Court found this appellant guilty for commission of offence punishable under Sec. 376/511 and 447 of the Indian Penal Code and sentenced him to suffer three years rigorous imprisonment with fine of Rs.1000.00, in default to suffer simple imprisonment for further three months for the offence committed under Sec. 376/511 of the Indian Penal Code and fine of Rs.300.00 and in default to suffer simple imprisonment for one month for the offence committed under Sec. 447 of Indian Penal Code.

(3.) Facts which are necessary to dispose of this appeal in nutshell are as follows:-