CHULLAY KULLU Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Goswami, learned Senior Counsel as well as Amicus Curiae assisted by Mr. A. Sandilya, learned counsel appearing for the appellant. Also heard Ms. B. Bhuyan, learned Senior counsel as well as Additional Public Prosecutor, Assam assisted by Mr. J. Das, learned counsel appearing for the State/respondent No.1.

(2.) This is an appeal from jail.

(3.) The present appeal arises out of the judgment dtd. 3/1/2017 rendered by learned Additional Sessions Judge, Sonitpur, Tezpur in Case No. Sessions 170/2012 by which the appellant has been convicted under Ss. 376/302 of Indian Penal Code (IPC), 1860 and sentenced to undergo rigorous imprisonment for life and fine of Rs.5,000.00 (Rupees five thousand) only and in default of which to undergo simple imprisonment for 3(three) months for committing offence under Sec. 376 of IPC and also rigorous imprisonment for life and fine of Rs.5,000.00 (Rupees five thousand) only and in default of which to undergo simple imprisonment for 3(three) months for committing offence under Sec. 302 of IPC. It was directed that both the sentences would run concurrently.