TAZ UDDIN LASKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. H. R. A. Choudhury, learned Senior counsel for the appellant and the learned Public Prosecutor.

(2.) THIS appeal is directed against the judgment and order dated 19. 8. 2002 passed by the learned Sessions Judge, Cachar, Silchar in Sessions case No. 128/2000.

(3.) THE prosecution allegation, in brief, is that on 10. 11. 99, while the victim PW 1 (name withheld) was going to her school the accused appellant accosted her on the road and forcibly put her in a Maruti Van, kidnapped her and took her to a village where she was kept for a night and thereafter she was removed to another village and thereafter she was kept confined for two weeks. During this period the accused committed sexual intercourse with her and later on she was recovered by police from where she was kept confined. Relying on the testimony of the victim the trial court convicted the accused appellant for the offence under Section 366 as well as 376 IPC.