UTTAM GOWALA @ BABU Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 7.5.2012 passed by the learned Asstt. Sessions Judge, Golaghat in Sessions Case No. 100/2011 convicting the accused appellant Uttam Gowala @ Babu under section 376(2)(f) IPC and sentencing him to undergo rigorous imprisonment for a term of 10 years and also to pay a fine of Rs. 5000/- and in default of payment of fine he would undergo rigorous imprisonment for another 3(three) months.

(2.) BASED on an Ejahar (Ext.6) lodged by one Ranju Ghatowar (PW- 2) with the Officer-In-Charge of Numaligarh Police Outpost on 12.4.2011 asserting that one " X" aged about 11 years was raped by a unknown person while she was collecting firewood at Letekujan Tea Garden at about

(3.) THE learned court below framed charge U/S 376(2)(f). of the IPC against the accused. When the charges were read out to the accused, he pleaded not guilty and demanded a trial.