RUSTAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B. C. Das, learned counsel for the appellant. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

(2.) This appeal is filed under Sec. 374 of the Code of Criminal Procedure, 1973, challenging the Judgment and Order dtd. 11/2/2013, passed by the learned Sessions Judge, Darrang, in Sessions Case No. 200 (DM)/09, convicting the accused/appellant to suffer rigorous imprisonment for five years and to pay a fine of Rs.1,000.00 (Rupees one thousand) only, in default of which to undergo simple imprisonment for one month under Sec. 366 of the IPC, and rigorous imprisonment for seven years and to pay a fine of Rs.1,000.00 (Rupees one thousand) only, in default of which to undergo simple imprisonment for another month under Sec. 376 of the IPC.

(3.) The prosecution story in brief is as follows: