SUSHIL SURI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 23.05.2003, passed by the learned Addl. Sessions Judge (Ad-hoc) Sibsagar in Sessions Case No. 39(s-S) 2002. By the impugned judgment and order, the learned Sessions Judge convicted the Appellant namely Sri Sushil Suri for the offence Under Section 376(2)(f) read with Section 511 IPC and sentenced him to suffer R.I. for 5 years and pay fine of Rs. 2,000/- in default to suffer further period of 3 months for his conviction Under Section 376(2)(f) read with Section 511 IPC.

(2.) Being aggrieved by the said conviction and sentence, the Appellant has come up with this appeal.

(3.) I have heard Mr. B. Sarma, learned Counsel for the Appellant find Mr. K. Munir, learned Addl. Public Prosecutor, Assam.