NAZRUL HAQUE CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard the learned counsel for the appellant and Mr. PC. Gayan, learned Public Prosecutor.

(2.) In Sessions case No. 46/95, the appellant before us Nazrul Haque Choudhury a police constable was tried for commission of offence under Section 342 read with Section 376 IPC and on conclusion of the trial, the learned Sessions Judge, Hailakandi convicted and sentenced the accused appellant under the above Sections of law. Hence the present appeal.

(3.) The prosecution allegation is that on 23.11.93 the appellant Nazrul Haque Choudhury, a police constable serving at Hailakandi police station brought PW 7 to the police barrack and after closing the room tried to commit rape on her whereby the alleged victim raised alarm whereupon the other police constables and the O.C. rushed to the place of occurrence and recovered the girl from the room but the accused fled the scene.