SAHID UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 27.6.2013, passed by the learned Assistant Sessions Judge, Karimganj in Sessions Case No.24/2013 U/s. 376/417 Penal Code convicting the accused/appellant of the offence U/s. 376 Penal Code and sentencing him to suffer R.I. for 8 years and to pay a fine of Rs.20,000.00, in default, R.I. for another 6 months.

(2.) Being aggrieved by and dissatisfied with the aforesaid judgment the accused/appellant, namely, Sahid Uddin (hereinafter referred to as 'the accused person") has preferred this jail appeal citing several infirmities in the judgment under challenge.

(3.) The facts necessary for disposal of the present appeal, in brief, are that on 21.02.2007 one Saira Begum, mother of the victim lodged a complaint with the learned Chief Judicial Magistrate, Karimganj alleging inter alia that about 7 to 8 months prior to the filing of such complaint before the Court of the learned Chief Judicial Magistrate, Karimganj, the accused person came to their house in absence of the family members of the victim and taking advantage of loneliness of the victim, who was a girl about 15 years of age at the time relevant performed sexual intercourse with her against her will.