MD. EKRAM HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the judgment and order, dated 12.09.2011, passed, in Sessions Case No. 135(N)/2009, by the learned Sessions Judge, Hojai, the accused-appellant, Md. Ekram Hussain, stands convicted under Sections 376 IPC and sentenced to suffer rigorous imprisonment for 7 (seven) years with fine of Rs. 5,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of 6 (six) months with the direction that the fine, if realized, shall be given to the victim by way of compensation.

(2.) The case of the prosecution, as unfolded at the trial, may, in brief, be described as under:

(3.) At the trial, when charges, under Sections 376 (1) and Section 506 of the IPC, were framed against the accused, the accused pleaded not guilty to both the charges.