RAHAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B Baruah, learned counsel for the appellant and Mr. K.K. Parashar, learned Addl. PP, appearing for the State of Assam.

(2.) The present appeal is directed against the impugned judgment and order dtd. 17/6/2022 passed by the learned Sessions Judge, Udalguri in Sessions (II) Case No.49/2021, corresponding to GR Case No.1032/2019 arising out of Kalaigaon PS Case No.85/2019 under Sec. 448/376 IPC.

(3.) The prosecution was launched on the basis of an FIR lodged by the informant/victim by alleging that on 3/10/2019, while her husband was not at home, then at about 11 am, the accused taking the advantage of absence of other family members entered into the residence of the informant and made an attempt to outrage her modesty.