GOURANGA ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE judgment dated 01. 03. 2005 passed by the learned Additional Sessions Judge, Belonia, South Tripura in Sessions Trial No. 42 (ST/b)/2004, thereby convicting the appellants under Section 366 read with Section 34 of the Indian Penal Code and sentencing them to undergo 5 years rigorous imprisonment with fine of Rs. 10,000/- and in default of payment, to suffer 1 year simple imprisonment, has been challenged in this appeal.

(2.) I have heard Mr. A. C. Bhowmik, learned counsel appearing for the appellants and Mr. A. Ghosh, learned P. P. In-charge.

(3.) THE prosecution story in brief, is that on 19. 04. 2004 the victim (PW No. 2) was kidnapped at about 10 a. m. from the vicinity of Rajnagar Power House by the accused-appellant Nos. 1 and 3 in a Maruti car while she was on the way to her school. She was, however, recovered in the night from Muhuripur Latua Tilla and the kidnappers were also arrested therefrom. P. W. No. 1 lodged a written report marked Exbt.- 1 to the police on 20. 04. 2004.