RUPESH KUMAR SHAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS criminal appeal has been filed against the judgment and order dated 24 -12 -2008 passed by the learned Sessions Judge, Tinsukia in Sessions Case No.117 (T)/2007 convicting the appellant u/s 376 (2) (f) IPC and sentencing him to suffer rigorous imprisonment (RI) for ten years and to pay fine of Rs.5000/ -, in default, to undergo further RI for six months.

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

(3.) AT the conclusion of the trial, learned trial Court convicted the appellant u/s 376(2)(f) IPC and sentenced him as indicated above.