ABUL NASAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor for the State respondent.

(2.) This appeal is directed against the judgment and order dtd. 9/2/2021, passed by the learned Additional Sessions Judge, Nagaon, in Sessions (T2) Case No. 230(N)/2007. It is to be noted here that vide impugned judgment and order dtd. 9/2/2021, the learned Court below has convicted the accused/appellant under Ss. 417/376 of the Indian Penal Code and sentenced him to suffer RI for 10 (ten) years and to pay a fine of Rs.50,000.00 with default stipulation under Sec. 376 of the Indian Penal Code and also sentenced him to suffer RI for 1 (one) year and also to pay a fine of Rs.1,000.00 with default stipulation under Sec. 417 of the Indian Penal Code and further directed that sentence on both the count will run concurrently.

(3.) The factual background, leading to filing of the present appeal, is briefly stated as under:-