SUKUR ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the appellant. Also heard Ms. A.Begum, learned Addl. Public Prosecutor, for the State respondent. None appears for the respondent No. 2.

(2.) This appeal has been preferred against the impugned Judgment and Order dtd. 11/3/2022 passed by the learned Special Jude (POCSO) Kokrajhar in Special Case No. 08/2018 convicting the appellants, namely, 1. Sukur Ali 2. Najir Hussain, under Sec. 6 of the POCSO Act and under Sec. 376 D of IPC and sentencing them to undergo rigorous imprisonment for 20 years each with further sentence to pay a fine of Rs.50000.00 each in default to undergo further imprisonment for 2 years.

(3.) The facts leading to the present case is that one xxx, father of the victim lodged an FIR at Patgaon O.P, alleging that while his daughter had gone to bring her younger brother from the house of her maternal grandmother, accused (declared as CCL), Sukur Ali and Atowar Rahman (declared absconder) dragged his daughter to the Sama-bay Samiti Office and raped her one by one. She was found in a unconscious state in Samabay Samiti Office.