MANNAN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 30-03- 2006, passed, in Sessions Case No. 100 (J-J)/2005, by the learned Additional Sessions Judge (Ad-hoc), Jorhat, convicting the accused-appellant under Section 376 (2)(f) IPC and sentencing him to suffer imprisonment for life and pay a fine of Rs. 2000/- and, in default, suffer rigorous imprisonment for a period of two months.

(2.) The prosecution's case, as unfolded at the trial, may, in brief, be described as under:

(3.) During trial, when a charge, under Section 376(2)(f) IPC, was framed, the accused pleaded not guilty thereto.