SAHABUDDIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Ahmed, learned counsel for the appellant. Also heard Mr. B.B. Gogoi, learned Addl. PP, Assam.

(2.) This appeal is preferred against the judgment and order dated 17.5.06 rendered by the learned Adhoc Addl. Sessions Judge, FTC, Sonitpur, Tezpur in connection with Sessions Case No. 4(s)/2000 arising out of GR Case No.884/1998 convicting him under Sec. 376 Penal Code and sentencing him to undergo RI for 7 years and to pay a fine of Rs. 5000.00 and in default, to pay fine, to undergo RI for another 1 year.

(3.) Briefly stated the prosecution story is like this:-