GOMA CHETTRI Vs. BHUBAN CHANDRA SHARMA

JUDGEMENT

(1.) This appeal is against the judgment and order dated 30.04.2010 passed by the learned Sessions Judge, Shillong in Sessions Case No. 6/2007 for acquitting the accused Shri. Bhuban Chandra Sharma who faced the session trial for the offence under Section 376, IPC. The present appeal against the acquittal is filed by the victim.

(2.) Heard Mr. K. Khan, learned counsel appearing for the appellant and Mr. K.C. Gautam, learned counsel appearing for the respondent-accused.

(3.) The case of the prosecution as unfolded during trial is clearly depicted in the judgment and order of the trial Court dated 30.4.2004. However for deciding this appeal against acquittal, this Court being the First Appellate Court requires to appreciate the evidence produced by the prosecution and accordingly, alleged sordid and obnoxious incident in the case against the respondent-accused is briefly noted.