TINGKUABE NARIAME Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. Baruah, learned counsel appearing for the appellant and Ms. A. Begum, learned Addl. Public Prosecutor for the State respondent. None appears for the respondent No. 2/victim woman.

(2.) This appeal under Section 374 Cr.P.C. is preferred against the judgment and order dated 11.01.2018 passed by the learned Sessions Judge, Dima Hasao, Haflong, in Sessions case No. 11/2014 whereby the accused appellant was convicted and sentenced to rigorous imprisonment for 6 months and to pay fine of Rs. 1,000/- in default simple imprisonment for one month under Section 451 of the IPC and also to suffer rigorous imprisonment for 7 years and pay fine of Rs. 3,000/- in default to undergo simple imprisonment for three months under Section 376 of the IPC.

(3.) The prosecution case in brief is that an ejahar was lodged before the officer-in-charge of Haflong P.S. on 17.11.2013 alleging that, on 16.11.2013 at about 7 p.m., the accused appellant trespassed into the dwelling house of the victim woman, in absence of her husband and raped her and then left threatening her not to disclose the aforesaid incident to anybody.