MD.BILAL AHMED BARLASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) By this criminal appeal, the appellant challenged the judgment and order of conviction and sentence, dated, 08.04.2010, passed by learned Sessions Judge, Hailakandi, in Sessions Case No.13 of 2007, whereunder learned Sessions Judge found the accused-appellant guilty of committing offence punishable under Sections 366 and 376 of IPC and, accordingly, sentenced him to suffer RI for two years and to pay a fine of Rs.1,000/-(rupees one thousand), in default of payment of fine to suffer simple imprisonment for two months under Section 366 of IPC and also to suffer RI for seven years and to pay a fine of Rs.5,000/-(rupees five thousand), in default of payment of fine to suffer simple imprisonment for three months under Section 376 of IPC. Learned Sessions Judge directed that both the sentences shall run concurrently.

(2.) Heard learned counsel, Mr. A.M. Barbhuiya for the appellant and learned Addl. P.P., Assam, Mr. D. Das for the State respondent.

(3.) Without unnecessary elaboration, the fact of the case, for disposal of the present appeal, may be stated in a few lines: