AINUDDIN ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal has been preferred against the Judgment and Order of conviction dated 14.06.2004 passed by Shri B.J. Mahanta, Adhoc Additional Sessions Judge, Kamrup (FTC) in Sessions Case No. 277 (K)/2001 by which the learned Adhoc Additional Sessions Judge convicted the appellant Md. Ainuddin Ali alias Md.Ainuddin under Section 376 of the Indian Penal Code to undergo imprisonment for 7(seven) years RI and a fine of Rs. 5000/- (Rupees five thousand) only in default to undergo additional 1 (one) year SI. The learned Adhoc Additional Sessions Judge also convicted the appellant under Section 448 IPC sentencing him to undergo SI for one year.

(2.) Being highly aggrieved by and dissatisfied with the Judgment and Order of conviction, this present appeal has been filed on various grounds amongst others the following:

(3.) Appellant, therefore, in view of the above, approached this Court to allow the appeal and set aside the Judgment and Order of conviction passed by the learned Trial Court and acquit the appellant from both the charges.