LENDUP LEPCHA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The appellant stands convicted for commission of rape on the victim (P.W.1) under sec. 376(1) of the Indian Penal Code, 1860 (IPC) and sentenced to rigorous imprisonment for a term of ten years and fine of Rs.20,000.00. The fine imposed was directed to be paid as compensation to the victim. In default to pay the fine, the appellant was to undergo simple imprisonment for a period of three months. The period of imprisonment already undergone during investigation and trial was to be set off.

(2.) The impugned judgment dtd. 27/2/2020 and the order on sentence dtd. 28/2/2020, are both under challenge.

(3.) Heard Ms Puja Lamichaney, learned counsel for the appellant as well as Mr. Sudesh Joshi, learned Public Prosecutor for the State.