NRIPEN KONWAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 10/8/1998 passed by the learned Sessions Judge, Kamrup at Guwahati in Sessions Case No. 5(K)/97. The learned Sessions Judge by the judgment under appeal has convicted the accused-appellant under Section 376/302 IPC and sentenced him to 7 years R.I. and to pay a fine of Rs. 1,000.00, in default, to R.I. for one month under Section 376 IPC and to imprisonment for life and to pay a fine of Rs.1,000.00, in default, R.I. for one month under Section 302 IPC.

(2.) Being aggrieved thereby, this appeal has been preferred on the grounds stated in the memorandum of appeal.

(3.) We have heard Smt Rita Das Mazumdar, learned advocate for the appellant (Amicus Curiae) and also Mr P. Bora, learned Public Prosecutor.