(1.) This Criminal Appeal under Sec. 374 of Cr.P.C. is directed against the judgment and order of conviction and sentence dated 05/12/2014 and 09/12/2014 respectively passed by learned Addl. Sessions Judge, Sonamura, West Tripura, in Case No. Sessions Trial 52 (WT/S) of 2013.
(2.) We have heard learned Sr. Counsel, Mr. A.K.Bhowmik assisted by learned counsel, Mr. R. Dutta and Ms. M. Chowdhury for the appellant and learned P.P., Mr. A. Ghosh for the respondent.
(3.) Following charge was framed against the accused:- CHARGE I Shri R. Pal, Addl. Sessions Judge, Sonamura, West Tripura do hereby charge you namely, Shri Shib Sankar alias Subir Debnath as follows- That on or about 2nd day of April, 2013 A.D. at about 1930 hours at Induria under Sonamura Police Station you committed rape on Smti. Pritibala Das when she is under sixteen years of age and thereby committed an offence punishable under Sec. 376(2) (i) of Indian Penal Code and within my cognizance. And I hereby direct that you be tried by this Court of Sessions on the said charge. (R.Pal) Addl. Sessions Judge Sonamura, West Tripura. The contents of charge is framed and read over and explained to the accused person in Bengali to which he peased not guilty and claimed to be tried. (R.Pal) Addl. Sessions Judge Sonamura, West Tripura.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
Read More
Sales: sales@the-laws.com
Support: info@the-laws.com
8000853936
9376168072
27, 4TH FLOOR, Agrawal Center, Ashram Road, Income Tax, Ahmadabad 380014.
LOGIN