PHJANI SARDAR Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) Paper books are not ready as yet. Hence, the matter is taken up for hearing dispensing with the preparation of paper books.

(2.) Nobody appears for the appellant. Mr. Kabir, learned Advocate is requested to appear as Amicus Curiae in the matter.

(3.) The appeal is directed against the judgement and order dated 12th August, 2010 passed by the learned Additional Sessions Judge, Fast Track VII Court, Alipur, South 24-Paraganas in Sessions Case No.61 of 2007 and Sessions Trial No.2(3) of 2007 convicting the appellant for commission of offence punishable under Sections 448/376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 10 years and to pay fine of Rs.5000/- in default to undergo rigorous imprisonment for three months more for the offence punishable under Section 376 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for one year with a fine of Rs.500/- in default to suffer imprisonment for a period of 20 days more for the offence punishable under Section 448 of the Indian Penal Code, both the sentences to run concurrently.