NANTU MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Appellants were tried by learned Addl. Sessions Judge, Belonia on charges framed against them under Sections 457, 376(2)(g) of IPC in connection with Sessions Trial No. 48(ST/B) of 2008, and they were found guilty of committing offence charged against them by judgment and order of conviction and sentence dated 16.02.2009 and sentenced them to suffer RI for ten years and to pay a fine of Rs.5,000.00 each, in default of payment of fine to suffer SI for six months under Section 376(2)(g) of IPC and again to suffer RI for two years and to pay a fine of Rs.5,000.00 each, in default of payment of fine to suffer SI for six months, hence this appeal.

(2.) Heard learned counsel, Mr. Somik Deb for the appellants and learned P.P., Mr. D. Sarkar, assisted by learned Addl. P.P., Mr. P. Bhattacharjee for the State respondent.

(3.) The material facts, relevant for disposal of this appeal, may be noticed thus: