NARAYAN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Mr. T.J. Mahanta, learned counsel submits that he was engaged by the appellant but the brief has been taken back from him. A new set of counsel have been appointed by the appellant, however, their names are not shown in the cause list. For effective disposal of this appeal, Mr. P.P.Dutta, learned counsel, who is in the roll of Amicus Curiae and present in the Court to-day, with his consent, is appointed to act as Amicus Curiae and assist this Court on behalf of the appellant.

(2.) Heard Mr. P.P.Dutta, learned Amicus Curiae and Mr. B.B.Gogoi, learned Addl. P.P., Assam appearing for the respondent.

(3.) This appeal filed under Sec. 374(2) Crimial P.C. challenges the judgment dated 31.8.2006 passed by the learned Sessions Judge, Golaghat in Sessions Case No. 5 of 2006 convicting the appellant u/s 366(A) Penal Code and sentencing him to suffer R.I. for 3 years and also convicting him u/s 376 Penal Code and sentencing him to suffer R.I. for 7 years and to pay fine of Rs. 5,000.00 in default further R.I. for 6 months.