JAKIR HOSSAIN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is preferred under Section 374 of the Code of Criminal Procedure against the conviction for offence under Section 376(1) read with Section 511 of the I.P.C. and sentence to R.I. for a period of three years and a further fine of Rs. 3,000/ - and i/d. R. I. for another period of one year by the learned Additional Sessions Judge, Sonamura, West Tripura vide his judgment and order dated 2.12.2006 in Sessions Trial No. 06 (WT/S) of2006.

(2.) HEARD Mr. A.K. Bhowmik, learned senior counsel, assisted by Mr. M. Laskar, learned Counsel for the convict -appellant and Mr. A. Ghosh, learned Addl. Public Prosecutor for the State respondent.

(3.) ON the basis of her F.I.R., police registered a case being Kalamchoura P.S. Case No. 18/02 under Sections 376/511/5061.P.C. and started investigation regarding the alleged incident and after completion of the investigation police filed charge sheet against the accused Jakir Hossain, appellant herein, for the commission of offence punishable under Sections 341,376,506 read with Section 511 I.P.C.