DILIP GHOSH Vs. THE STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant preferred this appeal challenging the legality and validity of the judgment dated 02.05.2016 and 03.05.2016 passed by the learned Additional Sessions Judge, 17th Court, Alipore in Sessions Trial No. 01(01)2010 by which the learned trial court has convicted the appellant under section 376 of the Indian Penal Code.

(2.) According to the appellant, the learned trial court failed to appreciate the position of law and failed to scan the evidence of the prosecution witnesses in its proper perspectives.

(3.) As against this, the learned counsel appearing on behalf of the State contended that the learned trial court has taken care of all the issues in its proper perspective and it does not call for any interference.