RATNAKANTA DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 21 -11 -2009, passed, in Sessions Case No. 104(DH) of 2008, by the learned Sessions Judge, Dhemaji, convicting the accused -appellant under Sections 450 and 376, IPC and sentencing him to undergo, for his conviction under Section 450, IPC, rigorous imprisonment for one year and also to undergo, for his conviction under Section 376, IPC, rigorous imprisonment for 7 (seven) years and pay a fine of Rs. 15,000/ - and, in default of payment of fine, suffer rigorous imprisonment for a period of two months, both the sentences having been directed to run concurrently, and the amount of fine to be paid, on realization thereof, to the prosecutrix as compensation. The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(2.) AT the trial, when charges, under Sections 450 and 376, IPC, were framed against the accused -appellant, he pleaded not guilty thereto.

(3.) HAVING , however, found the accused guilty of the offences charged with, learned trial Court convicted him accordingly and passed sentences against him as mentioned above. Aggrieved by his conviction and the sentences passed against him, the accused, as a convicted person, has preferred this appeal.