RANJIT KUMAR TALUKDAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal petition is directed against the order dated 23.11.09 passed by the learned Addl. Sessions Judge (Fast Track Court) No. 1, Kamrup at Guwahati in Sessions Case No. 267 (K-G)/09 thereby framing charges under Section 376 (1) IPC.

(2.) Heard Mr. K. Agarwal, learned Counsel for the Petitioner and Mr. Monir, learned Addl. PP, Assam.

(3.) On the basis of an FIR lodged by one Geetimala Patgiri on 18.12.04 with the O/C, Chandmari Police Station, Guwahati, the Chandmari PS Case No. 323/04 under Sections 448/376/506 IPC was registered against the Petitioner. After registration of the case, the I.O. started investigation. During the course of investigation, the informant/victim was medically examined, got her statement recorded under Section 164 Code of Criminal Procedure before the Magistrate and the statement of the witnesses under Section 161 Code of Criminal Procedure was also recorded. After conclusion of the investigation the I.O. submitted final report being Final Report No. 92/05 on 3.6.05.