MD. FARID ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.N. Ahmed, learned counsel for the appellant. Also heard Mr. B. Sharma, learned Additional P.P. representing the State.

(2.) This appeal is directed against the Judgment and order dtd. 10/08/2023, passed by the learned Assistant Sessions Judge, Karbi Anglong, Diphu in Sessions case no. 68/2015, whereby the accused/ appellant was convicted u/s 376 IPC and sentenced to undergo rigorous imprisonment for Seven years and to pay a fine of Rs.5000.00 in default RI for one month.

(3.) The brief facts of the case is that an FIR has been lodged by the informant before the OC, Diphu Police Station stating inter alia that on 02/08/2014, his daughter went missing from Diphu Bazar. Later on, they came to know that the appellant kidnapped his daughter. Thereafter, the victim was recovered from the house of the accused/ appellant located at Silbhanga village under Jagiroad police station.