MD. ANUWAR HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 30.04.2013, passed by the learned Additional Sessions Judge No. IV, FTC, Kamrup, Guwahati, in Sessions Case No. 114(K)/2012.

(2.) By the impugned judgment and order aforesaid, the learned Sessions Judge convicted the appellant for the offence under Section 376(1) IPC and sentenced him to suffer RI for eight years and also to pay fine of Rs.5,000/-, in default, suffer RI for three months. Aggrieved by the said conviction and sentence, the convicted person, as appellant, has come up with this appeal.

(3.) The prosecution case, in brief, as may be required for disposal of this appeal is as follows: