POBITRA GOGOI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Roshid, learned counsel appearing for the appellants. Also heard Mr. K.K. Das, learned Addl. Public Prosecutor, Assam.

(2.) This is an appeal under Sec. 374 (2) of the Code of Criminal Procedure (CrPC) against the judgment and order dtd. 28/7/2022 passed by the learned Asstt. Sessions Judge, Diphu, Karbi Anglong in Sessions Case No.20 of 2011. The appellants were convicted under Sec. 376(2)(g) of the Indian Penal Code and were sentenced to undergo rigorous imprisonment for 10(ten) years and to pay fines of Rs.10,000/- each with default stipulations.

(3.) On 14/10/2009 at about 10.30 P.M., Shri Aga Rengma had lodged an FIR before police stating that on that day at about 8 P.M. his sister, while she was returning home from the house of Jan Gogoi, he along with the appellant Pobitra Gogoi and one unknown person forcibly took the girl to the jungle and committed rape upon her.