BADUDDIN ALIAS BADUUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been directed against the judgment and order dated 1.2.03 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 97/2002 (G.R. Case No. 567/2000) convicting the appellant U/s. 376 IPC and sentencing him to suffer R.I. for 10 years and also to pay an amount of Rs. 5000/ - as compensation to the victim in default to undergo R.1 for another one year.

(2.) The prayer for bail was rejected by this Court and the appellant continues to serve the sentence.

(3.) I have heard Mr. A.S. Choudhury, learned counsel for the appellant and Mr. D. Goswami, learned P.P. Assam.