NARAYAN DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 03.01.04 passed by the learned Addl. Sessions Judge, West Tripura, Agartala in case No. ST (WT/A) No. 103 of 2001. By the impugned judgment and order, the learned Sessions Judge convicted the Appellant under Section 376 (1) IPC and sentenced him to suffer rigorous imprisonment for three years and pay fine of Rs. 2,000/-, in default, suffer simple imprisonment for six months.

(2.) Being aggrieved by the said judgment and order, the Appellant has come up with this appeal.

(3.) I have heard Mr. H. Debnath, learned Counsel appearing for the Appellant and Mr. R.C. Debnath, learned Special Public Prosecutor, for the State and perused the materials on record.