MONU TANTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Barman, learned Amicus Curiae for the appellants. Also heard Ms. B. Bhuyan, learned APP for the State and senior counsel, assisted by Ms. J. Saikia, learned counsel.

(2.) On receipt of petition of appeal of the appellants through the Superintendent of Central Jail, Jorhat, both these appeals are one within the provision of Sec. 383 Cr.P.C. read with Sec. 374 Cr.P.C.

(3.) These appeals are directed against the judgment and sentence dtd. 31/8/2021, passed by the learned Special Judge, POCSO, Jorhat in Special Case No. 93/2017. By the said judgment and sentence, the appellants were convicted for commission of offence under Sec. 376D IPC and sentenced to undergo rigorous imprisonment for a term of 20 (twenty) years each and fine of Rs.15,000.00 (Rupees fifteen thousand only) each with default stipulations. It was further ordered that the fine amount, if realized, shall be paid the victim for her medical expenses and rehabilitation.