MOHAN SARMA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and Order, dated 11-4-2000, passed by the learned Sessions Judge, North Lakhimpur, in Sessions Case No. 16(NL)/1999 convicting the appellant, under Section 376, I.P.C. and sentencing him to undergo rigorous imprisonment for seven years and pay fine of Rs. 500.00 (Rupees five hundred) only and in default, to suffer rigorous imprisonment for a further period of six months.

(2.) The case against the appellant, as unfolded at the trial, may, in brief, be stated as follows:

(3.) During trial, when a charge framed under Section 376, I.P.C. was read over and explained to the appellant, he pleaded not guilty thereto.