MD. MAZIR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment and order, dated 31.03.2007, passed, in Sessions Case No. 20/2005, by the learned Sessions Judge (FTC), Karimganj, convicting the accused -appellant under Section 457 and Section 376 read with Section 511, IPC and sentencing him, for his conviction under Section 376, read with Section 511, IPC, to undergo imprisonment for life and pay fine of Rs. 2,000/ - and, in default of payment of fine, suffer simple imprisonment for a period of 1 (one) year and also to undergo, for his conviction under Section 457, IPC, rigorous imprisonment for 5 (five) years and pay fine of Rs. 2,000/ - and, in default of payment of fine, suffer simple imprisonment for a period of 1 (one) year, both the sentences having been directed to run concurrently. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(2.) AT the trial, when charges, under Sections 457 and 376, IPC were framed against the accused -appellant, he pleaded not guilty thereto.

(3.) HAVING , however, found the accused -appellant guilty of the offence under Section 457 and Section 376, IPC read with Section 511, IPC, the learned trial Court convicted him accordingly and passed sentences against him as mentioned above. Aggrieved by his conviction and the sentences, which have been passed against him, the accused, as the convicted person, has preferred this appeal.