SIMANTA NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal appeal under section 374 of Cr.P.C is directed against judgment and order of conviction and sentence dated 19.05.08, passed by learned Sessions Judge, Morigaon in Session case No. 43/2007, whereby learned Sessions Judge found the accused appellant guilty of committing offence punishable under sections 417/376 Penal Code and sentenced him u/S 376 of Penal Code to suffer R.I. for 7 (seven) years and to pay a fine of Rs. 500.00 i/d to suffer further R.I. for 15 (fifteen) days and again under section 417 I.P.C. sentenced him to suffer R.I. for 1 (one) year.

(2.) From the date of Judgment and order of conviction and sentence the appellant is in jail as submitted by the learned counsel of both side.

(3.) Heard Mr. S.S.S. Rahman, learned counsel for the appellant and also heard Ms. A. Begum, learned Addl. P.P., for the state respondent.