SUBRATA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Appellant herein stood charged before the Court of Addl. Sessions Judge, West Tripura, Agartala under Section 376(1) of IPC in Sessions Trial No. 82(WT/ A) of 2006 for commission of rape of the prosecutrix (P.W. 1) on 9-10-2005 at 5 p.m. in her residence. After due trial, the trial Court recorded a finding of guilt of the Appellant and accordingly convicted and sentenced him to suffer rigorous imprisonment for 7 (seven) years and to pay fine of Rs. 5,000/- in default to suffer rigorous imprisonment for a period of 6 (six) months. The trial Court also directed that if fine money is realised the same shall be paid to the victim as compensation.

(2.) Feeling aggrieved by the judgment and order of conviction and sentence as indicated above, Appellant filed this instant appeal from jail challenging the legality and correctness of the judgment and order of conviction and sentence rendered by the trial Court.

(3.) For proper appreciation and understanding of the merit of the appeal it would be appropriate for us to place the facts in brief appearing in the face of the records.