SARAJIT BASU @ SURAJIT BASU Vs. STATE

JUDGEMENT

(1.) Nobody appears for the appellant. Ms. Khan is directed to appear as amicus curiae.

(2.) The appeal is directed against the judgement and order dated 16/17.1.2008 passed by the learned Additional Sessions Judge, Bongaon, North 24 Parganas in Sessions Trial no. 3(8)/2006 convicting the appellant for commission of offence punishable under Section 376 (2)(f) of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 10 years.

(3.) Prosecution case, as alleged, against the appellant is to the effect that on 15.1.2006 the victim (aged about six years) has gone to the residence of the appellant for private tuition at about 2/2.30 p.m. The victim was raped by the appellant. Hearing the commotion in the house of the appellant father of the victim Ramjan Tarafdar went to his house and found that the victim was suffering from pain and blood was coming out from her vagina.