ATABUDDIN ALIAS AFTABUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374 of Crimial P.C. is directed against the judgment and order of conviction and sentence, dated 19.01.2011, passed by learned Assistant Sessions Judge, Karimganj in Sessions Case No. 74 of 2007, whereby learned Assistant Sessions Judge found the accused-appellant Atabuddin alias Aftabuddin guilty of committing offence punishable under Sections 448 and 376 of Penal Code and sentenced him to undergo R.I. for 6 months under Sec. 448 of Penal Code and again sentenced him to undergo R.I. for 10 years and to pay a fine of Rs. 25,000.00 in default of payment of fine, to suffer R.I. for 1 year under Sec. 376 of IPC.

(2.) Having felt aggrieved with the judgment and order of conviction and sentence, the present appeal is filed by the accused-appellant.

(3.) Heard learned counsel, Mr. M.Nath, for the appellant and learned Additional P.P. Mr. D.Das, for the State respondent.