GOLAPI BIBI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. B. Choudhury, learned counsel for the petitioners. Also heard Mr. F. H. Laskar, learned Public Prosecutor, Assam.

(2.) This revision has been directed against the Judgment and Order dated 6-6-95 passed by the learned Sessions Judge, Dhubri in Crl. Appeal No. 3(2)/95 dismissing the appeal preferred by the petitioners and confirming the conviction and sentence awarded by the learned Assistant Sessions Judge, Dhubri by Judgment and Order dated 20-4-95 in Sessions Case No. 105/92 under Section 366-A, IPC.

(3.) Both the petitioners are convicted under Section 366-A, IPC and sentenced to undergo rigorous imprisonment for seven years and also to pay an amount of Rs. 1000/- each to the victim girl as compensation in default to suffer further S.I. for one year each.