CHITTARANJAN ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) I have heard Mr. S. Talapatra, learned senior counsel, assisted by Mr. B. Deb, learned counsel, appearing for the appellant and Mr. A. Ghosh, learned Addl. Public Prosecutor, appearing for the State-respondent.

(2.) BY the impugned judgment and order, dated 09.12.2010, passed by the learned Addl. Sessions Judge, North Tripura, Kailashahar, in S.T. No.03(NT/K)/2008, the accused-appellant stands convicted under Section 376(1) of IPC and sentenced to undergo rigorous imprisonment for seven years and to pay a fine of Rs.50,000/-, in default, to suffer further rigorous imprisonment for one year.

(3.) ON receipt of the complaint petition as aforenoted, the learned Chief Judicial Magistrate, North Tripura, Kailashahar, forwarded it to the O/C, Kumarghat P.S, for treating it as F.I.R., and to proceed with the investigation of the case. The Officer In-charge, Kumarghat P.S., accordingly, registered a case under Sections 376/420 IPC and launched investigation. ON completion of investigation, the investigating police officer submitted the charge sheet against the accused-appellant alleging commission of offence under Sections 376/420 IPC.