LAWS(GAU)-2013-5-75

SAHIDUL ISLAM Vs. STATE OF ASSAM

Decided On May 22, 2013
SAHIDUL ISLAM Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) HEARD Mr. A. Choudhury, learned counsel for the appellant and Mr. B.J. Dutta, learned Addl. Public Prosecutor, Assam. This appeal is directed against the judgment and order dated 03.03.2011 passed by the learned Addl. Sessions Judge, (FTC), Barpeta in Sessions Case No. 61/2009 convicting the accused/appellant under Section 376 IPC and sentencing him to undergo Rigorous Imprisonment (RI) for 10 (ten) years and to pay fine of Rs. 2000/ -, in default, to undergo Simple Imprisonment (SI) for further period of 2 (two) months.

(2.) PROSECUTION case may be briefly noted.

(3.) THE first information was forwarded to the Sorbhog Police Station whereafter, it was treated as FIR and was registered on 04.10.2003 as Sorbhog PS Case No. 240/2003 under Section 376 IPC.