KUMAR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned Counsel for the appellant. We have also heard Ms. B. Bhuyan, learned Addl. P.P. Assam appearing for the State and Mr. I. Ahmed, learned Counsel for the informant/respondent No. 2.

(2.) Both the Criminal Appeals Vide No- 19/2020 and Criminal Appeal No- 21/2020 arise from the same incident, FIR and judgment, thus, are being disposed of together.

(3.) The Criminal Appeal No- 21/2020 was filed by the accused Sahidul Ali against the Judgment passed by Learned Special Judge/Sessions Judge, Nalbari, dtd. 21/12/2019 in Special (P) Case No. 36/2015 convicting the accused/appellant Sahidul Ali under sec. 147/448/395/149/376(2)(i) IPC read with sec. 6 of POCSO Act and to undergo rigorous imprisonment for life and to pay a fine of Rs.10,000.00 in default simple imprisonment for 6 months for committing the offence under sec. 376(2)(i) IPC as well as under sec. 6 of Protection of Children from Sexual Offences Act, 2012 (in short POCSO Act) for each of the offence and also to undergo simple imprisonment for one year and to pay a fine of Rs.1000.00 in default simple imprisonment for one month for committing the offence u/s 147 IPC and also to undergo rigorous imprisonment for 10 years and to pay a fine of Rs.5000.00 in default Simple imprisonment for 6 months for committing the offence u/s 395 IPC and further sentence him to undergo simple imprisonment for 6 months and to pay a fine of Rs.500.00 in default simple imprisonment for one month for committing the offence u/s 448 IPC. The sentences will run one after another.