ARDUL ROB @ ABDUL ROUF Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY the impugned judgment and order, dated 15.11.2003, passed, in Sessions Case No. 95 of 2002, the learned Sessions Judge, Morigaon, has convicted the accused -appellant under Section 376(g) IPC and sentenced him to undergo rigorous imprisonment for five years and pay fine of Rs, 2,000 and, in default of payment of fine, suffer rigorous imprisonment for a further period of two months.

(2.) BECAUSE of the peculiarity of the circumstances, whereunder the present appeal has come to be preferred by the accused -appellant, necessary it is that the events, leading to the present appeal, be set out chronologically. The material facts and various stages, which have led to the passing of the impugned judgment, may, therefore, be noted as follows:

(3.) IT may, now, be noted that having found no merit in the revision, the same was dismissed by this Court by the judgment and order, dated 27.5.2006. The reasons recorded for dismissing the revision are of some relevance and, hence, the relevant portion of the decision, in the revision, are quoted hereinbelow: