JAY CHANDRA CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is against the judgment dated 29.6.2007, passed by the learned Addl. Sessions Judge (FTC), North Lakhimpur in Sessions Case No. 27 (NL) of 2003 whereby the present accused -appellant, namely, Sri Joy Chandra Chutia had been convicted of offence u/s 457/376 (2) (g) IPC as well as the order dated 27.09.2012 passed in the aforementioned case sentencing the accused -appellant to R.I. for 10 years and to pay a fine of Rs. 5,000/ -, in default, R.I. for another one year and was also sentenced to suffer R.I. for 3 years and to pay a fine of Rs. 2000/ -, in default, R.I. for 2 (two) months for offence punishable u/s 457 IPC.

(2.) Being aggrieved by the aforesaid judgment and order, the present appellant, Sri Joy Chandra Chutia (hereinafter referred to as accused person), preferred this appeal citing several infirmities in the judgment under challenge.

(3.) I have heard Mr. D. Das, learned senior counsel assisted by Mr. N.M. Hazarika for the appellant and Mr. B.J. Dutta, learned Addl. Public Prosecutor, appearing for the State.