BISHNU GUPTA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S. C. Biswas, learned counsel for the appellant and Mr. P. C. Gayan, learned P.P.

(2.) This appeal is directed against the judgment and order dated 31.10.97 passed by the Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 78(S) 97 (GR Case No. 105/97) convicting the accused appellant u/s 376 (2) (f) IPC and sentencing to rigorous imprisonment for four years and to pay a fine of Rs. 1000/- in default further regorous imprisonment for six months.

(3.) This is an unfortunate incident of rape on a six year old girl. The accused appellant Bishnu Gupta was tried for commission of offence u/s 376 (2) (f) IPC by the Additional Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 78 (S) 97. During trial the prosecution examined as many as six witnesses and on conclusion of the trial, the learned trial court convicted and sentenced the accused appellant as stated above. Hence, the present appeal.