SAMBHU CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Dutta, learned counsel appearing for the appellant as well as Mr. P. Bhattacharjee, learned Additional Public Prosecutor appearing for the State. This appeal by the convict is directed against the judgment of conviction and order of sentence dated 14.12.2005 as passed by the Additional Sessions Judge, South Tripura, Belonia in Sessions Trial No. 32(ST/B) of 2005 whereby the appellant has been convicted under Section 376/366 IPC and sentenced to suffer five years rigorous imprisonment for commission of offence punishable under Section 366 of IPC and seven years rigorous imprisonment with fine of Rs. 30,000/- in default to suffer one year S.I for commission of offence punishable under Section 376(1) IPC.

(2.) The essential fact that will be necessary for appreciating the appeal is briefly narrated hereunder:

(3.) When the trial commenced the prosecution examined as many as 14 witnesses including the prosecution her father, the medical officer who examined the prosecutrix and the appellant amongst the other persons who had some knowledge of the occurrence.