JOHNY NONGTNGER Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) This instant appeal has been filed by the convict/appellant under Sec. 374 Cr.P.C , 1973challenging the impugned judgment and order dated 25.07.2014 passed in G.R. Case No. 110 of 2007, wherein the learned Fast Track Court Nongstoin, West Khasi Hills District, Meghalaya passed a sentence of 5(five) years rigorous imprisonment under Sec. 376 Penal Code as well as a fine of Rs. 10,000.00 and in default thereof, to undergo 1(one) year rigorous imprisonment.

(2.) Heard Mr. H.L. Shangreiso, learned counsel who appeared on behalf of the convict/appellant as well as Mr. S. Sen Gupta, learned Addl. PP who appeared on behalf of the State.

(3.) The brief fact of the appellant's case in a nutshell is that: