MD BAHARUDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) In these appeals, the judgment dated 30.4.2007, rendered by learned Sessions Judge, Karimganj in Sessions Case No.58/06, convicting the appellant in Criminal appeal No. 186/2007 and appellant in Crl. appeal No. 187/2007 of offence U/s 376 2(G) of the Penal Code and sentencing them to suffer RI for 10 years and fine of Rs. 5000 /- each i/d SI for six months is called into question.

(2.) Since both these appeals originated from the judgment dated 30.4.2007, passed by the learned Sessions Judge, Karimganj in Sessions Case No.58/06, I propose to dispose of these two appeals by this common judgment.

(3.) I have heard Mr. A. Sarif, learned counsel for the appellant in Criminal Appeal No.186/07 and Ms. R. S. Choudhury, learned Amicus Curiae appearing for appellant in Criminal Appeal (J) No.187 of 2007. I have also heard Mr. B.S. Sinha, learned Additional Public Prosecutor, Assam.