RUPEN GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. B. Sharma, learned Amicus Curiae appearing for the appellant. Also heard Mr. K.K. Parasar, learned Additional Public Prosecutor appearing for the State of Assam.

(2.) This Criminal Appeal (J) has been registered on receipt of an appeal petition filed by the appellant Rupen Gogoi, who is presently detained in District Jail, Dhemaji, impugning the judgment dtd. 13/11/2019 passed by the learned Sessions Judge, Dhemaji in Sessions Case No. 104(DH)/2014, whereby, the appellant was convicted under Sec. 376(1) of the Indian Penal Code and was sentenced to undergo rigorous imprisonment for 7 years and to pay a fine of Rs.1,000.00 and in default of payment of fine to undergo rigorous imprisonment for another 1(one) month.

(3.) The facts relevant for adjudication of the present jail appeal, in brief, are as follows: -