RUSTAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 11.12.2009, passed, in Sessions Case No.193(K)/2007, by the learned Additional Sessions Judge (FTC) No.2, Kamrup, Guwahati, convicting the accused-appellant under Section 376(2)(f) IPC and sentencing him to suffer rigorous imprisonment for ten years and pay a fine of Rs.2000/- and, in default of payment of fine, rigorous imprisonment for a further period of two months.

(2.) The case of the prosecution may, in brief, be described thus :

(3.) I have heard Mr. K. K. Mahanta, learned Senior Counsel, appearing on behalf of the accused-appellant, and Mrs. A. Begum, learned Additional Public Prosecutor, Assam.