BHUPEN Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The appellant was convicted for commission of offence punishable under Sections 376/323/506 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for seven years and to pay fine of Rs. 25,000/-, in default to suffer rigorous imprisonment for one year.

(2.) The learned advocate appearing for the appellant submits that the appellant has already been served out the sentence.

(3.) The crux of the allegations against the appellant is to the effect that on 30th day of March, 2012 at about 5.30 A.M. when Manju Bar aged about 17 years, went to attend natures call on the back side of their house at a mango garden, then the accused Tanu Singha, son of Abhiram Singha of same locality caught hold of her and raped her. Over the incident Harishchandrapur P.S. Case No. 143/12 dated 30th day of March, 2012 under Section 376/511/323/506 of the Indian Penal Code was registered against Tanu Singha. Appellant was arrested in the course of investigation and medical examination was conducted on the victim girl and rape was confirmed.