JAIRAM JAISWAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. Y.S. Mannan, learned counsel for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam. None appears for the respondent No. 2 despite service of notice.

(2.) This appeal is preferred against the judgment and order dated 5.11.2014 passed by the learned Additional Sessions Judge (FTC) No. 2, Circuit Court Margherita in Sessions Case No. 101(M)/2010 convicting the appellant under Section 376 IPC and sentencing him to suffer rigorous imprisonment for seven years and to pay a fine of Rs. 2000/ -, in default, to suffer rigorous imprisonment for two months and also convicting him under Section 448 IPC and sentencing him to pay a fine of Rs. 500/ -, in default, to suffer simple imprisonment for 15 days.

(3.) The appellant is a married person with three minor children.