SANKAR BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS criminal appeal is directed against judgment and order dated 19.01.2012 passed by the learned Addl. Sessions Judge, Dibrugarh in Sessions Case No. 65/2009 convicting the appellant/accused (accused hereinafter) under Section 376(1) IPC and sentencing him to undergo Rigorous Imprisonment (R.I.) for 7 years with fine of Rs. 1000/ -, in default, to undergo Simple Imprisonment (S.I.) for 6 months.

(2.) FACTS of the case may be briefly noted.

(3.) POLICE investigated the case. During investigation, statement of the victim girl was recorded under Section 164 Cr.P.C. She was also medically examined. On conclusion of investigation, police submitted charge sheet under Section 376 IPC against the accused.