NARAYAN DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is perhaps a most shocking case in which a father has been held guilty for commission of offence of rape upon his own minor daughter.

(2.) Learned Additional Session Judge, Belonia who found the appellant guilty for commission of offence under Section 376, I.P.C. for having raped his own minor daughter (11 years), sentenced him to suffer rigorous imprisonment for a period of 10 years and also to pay a fine of Rs. 1,000/- in default of which he is to suffer a further period of imprisonment for 30 days.

(3.) I have heard Mr. A. C. Bhomik, learned counsel appearing on behalf of the appellant and Mr. S. Das, learned Public Prosecutor appearing on behalf of the State.