SEWALI RAJBANGSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision, filed by the informant-petitioner, is directed against the judgment and order, dated 03.08.2009, passed by the learned Additional Sessions Judge, FTC, Kamrup, Rangiya, in Sessions Case No. 133(K)/2008 acquitting the accused-opposite party No.2, namely, Hemanta Das, of the charges, which were framed against him under Sections 376 and 417 of the Indian Penal Code. I have heard Mr. N.S. Laskar, learned counsel, for the informant-petitioner, and Mr. N. Ahmed, learned counsel, for the accused-opposite party. I have also heard Mr. D. Das, learned Additional Public Prosecutor, Assam.

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

(3.) During trial, on charges, under Sections 376 and 417 IPC, having been framed against the accused, he pleaded not guilty thereto.