PABAN DAS Vs. STATE

JUDGEMENT

(1.) The appellant has suffered an order of conviction passed by the learned Additional Sessions Judge, In-Charge, 5th Court, Barasat in connection with S.T. case no. 5(4)/2011.

(2.) The prosecution in a nutshell is such that the victim who is a deaf and dumb girl was raped by the appellant and initially that was not detected, but when the victim girl became pregnant, her mother noticed the same and thereafter, the FIR was lodged.

(3.) Upon consideration of the materials on record, the learned trial court has framed the charges under Section 376 of the Indian Penal Code. The learned trial court had recorded the statement of the witnesses and after completion of trial held the accused appellant guilty and passed the order of conviction against him with a direction to serve out the sentence for seven years and to pay a fine of Rs. 2000/- in default to suffer imprisonment for six months more.