BIRENDRA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Mahajan, learned counsel appearing for the petitioner. Also heard Mr. R.J. Baruah, the learned Addl. Public Prosecutor appearing for the State respondent(s).

(2.) This is an application under Sec. 397 of the Code of Criminal Procedure whereby the impugned judgment and order dtd. 24/1/2020 passed by the learned Sessions Judge, Golaghat in Criminal Appeal No.9/2019 is under challenge.

(3.) The petitioner was convicted under Sec. 376 of the Indian Penal Code by the learned Assistant Sessions Judge, Golaghat in Sessions Case No.188/2013. On appeal, the learned Sessions Court upheld the conviction passed by the trial court.