(1.) In this appeal, the challenge is the judgment and order, dated 25.3.2006, passed by the learned Sessions Judge, North Tripura, Kailashahar in ST 91 (NT/K)/2005 whereby and where under, the accused Appellant, Rahim Debbarma, was convicted under Section 376(1) of the Indian Penal code and sentenced to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 7,000/-, i.d to suffer further rigorous imprisonment for one year. He was also convicted for committing offence under Section 417 IPC and sentenced to suffer rigorous imprisonment for one year and to pay a fine of Rs. 3,000/-, i.d to suffer further rigorous imprisonment for three months. The sentences will run consecutively.
(2.) Heard Mr. S. Chakraborty, learned Counsel for the Appellant as well as Mr. A. Ghosh, learned Addl. P.P appearing for the State Respondent.
(3.) The prosecution case as revealed at the time of trial, in short, is as follows: