TANKESHWAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order, dated 20.10.2008, passed by the learned Addl. Sessions Judge (FTC), Biswanath Chariali, in Sessions case No. 190 of 2005, under Sections 457/376 IPC (arising out of GR. Case No. 341 of 2004), has been challenged in this appeal.

(2.) Learned Sessions Judge, by the impugned judgment and order, convicted the appellant, under Sections 376/457 IPC and sentenced him to suffer rigorous imprisonment for seven years and pay fine of Rs. 1,000/-, in default, suffer further imprisonment of sixty days for his conviction under Section 376 IPC and also sentenced him to suffer rigorous imprisonment for three years and pay fine of Rs.500/-, in default, suffer simple imprisonment for additional period of thirty days, for his conviction, under Section 457 IPC. Both the sentences were directed to run concurrently.

(3.) Aggrieved by the said conviction and sentence, the convict, as appellant, has come up with this appeal.