BANSER ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. F. Intaz, learned counsel for the petitioner. Also heard Mr. D.P. Goswami, learned Addl. Public Prosecutor for the State respondent.

(2.) This is an application filed under Sec. 401 read with Sec. 397 of the Cr.PC for setting aside the impugned Judgment and Order dtd. 4/3/2013 passed by the learned Sessions Judge, Darrang, Mangaldoi in C.A. Case No. 34(D-4)11, by which the appeal was dismissed and the conviction and sentence was upheld.

(3.) The petitioner had also challenged the Judgment and Order passed by the Assistant Sessions Judge, Darrang, Mangaldoi in Sessions Case No. 53(DM-4)07, by which the Trial Court convicted the accused person under Sec. 376 IPC and sentenced him to undergo Rigorous Imprisonment for 7 (seven) years with a fine of Rs.5,000.00 (Rupees Five Thousand) and in default, to undergo a further period of Rigorous Imprisonment for 6 (six) months. FACTS: