RAJ MOHAN BARMAN Vs. STATE

JUDGEMENT

(1.) None appeared for the appellant.

(2.) Mr. Anowar Hossain, learned Advocate is requested to appear on behalf of the appellant as amicus curiae. A copy of the paper book is handed over to him in Court today.

(3.) The appellant has been convicted for commission of offences under Section 448/376 of the Indian Penal Code and directed to suffer rigorous imprisonment for one year and to pay a fine of Rs.1000/-, in default, to suffer rigorous imprisonment for one month more, for the offence punishable under Section 448 IPC and to suffer rigorous imprisonment for seven years and to pay a fine of Rs.2000/-, in default to suffer rigorous imprisonment for two months for the offence punishable under Section 376 of the Indian Penal Code, both the sentences to run concurrently. The fine amount, if realized, was directed to be paid to the victim as compensation.