ANIL TANTI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 07.08.2000, passed by the learned Assistant Sessions Judge, Court No. 2, West Tripura, Agartala, in case No. ST (WT/K) No. 108 of 1999, whereby the Appellant was convicted under Section 366 IPC and sentenced to suffer RI for 4 years and also to pay a fine of Rs. 5,000/- with default stipulation of six months imprisonment. The Appellant was also convicted under Section 376 IPC and sentenced to undergo RI for six years and to pay a fine of Rs. 5,000/-, with default stipulation of six months imprisonment.

(2.) Briefly stated, the prosecution story is as follows:

(3.) During the course of investigation, the victim was recovered inside the cottage of the accused Appellant and consequently the accused Appellant was arrested and the victim was recovered and handed over to her parents. During investigation, statement of the victim under Section 164 Code of Criminal Procedure was recorded and she was medically examined by the doctor.