RAMJUL HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Mr. A. Ahmed and Mr. N. Mahajan, learned counsels for the appellants. Also heard Ms. A. Begum, learned Senior Advocate and Additional Public Prosecutor, Assam and Ms. J. Saikia and Ms. S. Sharma, learned Legal Aid counsels, respondent No. 2.

(2.) The instant criminal appeal has been preferred under Sec. 374(2) of the Criminal Procedure Code 1973 (as it existed then) by the appellant Basir Uddin against the judgment and order dtd. 9/12/2019, passed by the learned Sessions Judge, Karimganj, in Special Sessions Case No. 2/2015, whereby the appellant has been convicted under Sec. 376 D IPC r/w Sec. 6 of the POCSO Act 2012, and for such conviction sentenced to undergo imprisonment for life, meaning imprisonment for remainder of his natural life. He was also imposed with a fine of Rs.50,000.00 and in default of fine to undergo rigorous imprisonment for 1(one) year.

(3.) In Criminal Appeal No. 45/2020, the appellant Ramjul Hussain has assailed the same judgment, whereby he was also convicted and sentenced on identical lines. Both these criminal appeals are being disposed of by this common judgment.