KRISTOPHER PURTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed from jail against the judgment and order dated 23.11.2012 passed by the learned Additional Sessions Judge, Dibrugarh, in Sessions Case No.88/2012, convicting the accused appellant under Section 376 IPC and sentencing him to undergo imprisonment for 8 years, also to pay fine of Rs.1000/ - in default to undergo imprisonment for three months.

(2.) I have heard Mr. BN Gogoi, learned Amicus Curiae appearing for the appellant. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor, Assam for the State respondent.

(3.) ON receipt of the FIR so lodged, a case was registered being Tengakhat P.S. No.32/2012 under Section 376(2)(f) IPC. Police started investigation. The victim was medically examined and her statement was also recorded under Section 164 Cr.P.C. During the course of investigation, the Investigating Officer (IO, for short) recorded the statement of other witnesses and on completion of the investigation submitted charge sheet under Section 376(2)(f) IPC.