PRANJAL SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. D. Saikia, learned Amicus Curiae for the appellant. Also heard Ms. B. Bhuyan, learned Additional Public Prosecutor for the State.

(2.) This criminal appeal has been registered on receipt of an appeal petition by the appellant Shri Pranjal Saikia through the Superintendent, Central Jail, Jorhat impugning the judgment and order dtd. 22/3/2021 passed by the Court of learned Additional Sessions Judge, Jorhat in Sessions Case No. 233/2016 whereby the present appellant has been convicted under Sec. 417/376 of the Indian Penal Code and has been sentenced to undergo simple imprisonment for six months and to pay a fine of Rs.1,000.00 and in default of payment of fine to undergo further imprisonment of one month under Sec. 417 of the Indian Penal Code and was also sentenced to undergo rigorous imprisonment for a period of ten years and to pay of fine of Rs.5,000.00 and in default of payment of fine to undergo further imprisonment for six months under Sec. 376 of the Indian Penal Code. Both the sentences were directed to run concurrently.

(3.) The facts relevant for consideration of the instant criminal appeal, in brief, are as follows : -