KANCHAN DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By judgment and order dated 12-9-2005 in Case No. S.T. 43(NT/D) 2005 passed by learned Asst. Sessions Judge, North Tripura, Dharmanagar the accused-appellant stands convicted under Section 376 as well as under Section 417, IPC and consequent thereto the accused was sentenced to seven years RI for offence under Section 376(1) and sentenced to suffer SI for one year for the offence committed under Section 417 of the IPC and in addition to the sentence awarded under Section 417, IPC accused was also directed to pay a compensation of Rs. 3 lakhs towards loss/damage/harm of mind, body and reputation of the victim. Aggrieved by his conviction and the sentence passed against him by the learned Asst. Sessions Judge, the accused-appellant preferred this appeal.

(2.) Heard Mr. S. Chakraborty, learned counsel for the accused-appellant as well as Mr. A. Ghosh, learned Addl. PP for the State respondents.

(3.) The instant appeal is pending since 2005 but no paper book has been prepared and the matter was not listed till February, 2006. As agreed to by the learned counsel for the parties, accused-appellant has complied all the evidences and the impugned judgment along with other materials and supplied a copy of the same to the Court as well as to Mr. Ghosh and ultimately the matter was taken up for final hearing on 5-5-2011.