MANOJ JADAV @ YADAV Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 12.06.2012, passed by the learned Sessions Judge, Dhemaji, in Sessions Case No. 110(JN)/2010.

(2.) By the impugned judgment and order, the learned Sessions Judge, convicted the appellant for the offence under Section 366 and 376(1) IPC and sentenced him to suffer RI for 7 (seven) years and pay fine of Rs.5,000/-, in default, R.I. for another period of 1 (one) year for each count. It has been also directed that both the sentences shall run concurrently with set off.

(3.) The prosecution case, in brief, is that in the intervening night of 15.12.2009 and 16.12.2009, at about 1 O Clock the appellant had forcibly taken away the minor daughter of the informant from her house and kept the victim in a hotel at Guwahat for two days, wherein she was raped by the accused appellant. Subsequently, the appellant, with the victim, returned to Jonai and surrendered before the Police.