PRABIN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. M. Mazumdar, learned senior counsel assisted by Ms. B. Borgohain, learned counsel for the appellants as well as Mr. K. C. Mahanta, learned Public Prosecutor, Assam.

(2.) THE conviction of the appellants under Section 376 (2) (g), IPC and sentence to undergo imprisonment of life and also to pay fine of Rs. 2,000/- each, in default to suffer further 6 months simple imprisonment handed down to them vide judgment and order dated 14. 11. 2003 passed by the learned Ad-hoc Additional Sessions Judge, Kamrup, Guwahati in Sessions Case No. 98 (K)/2000, has been assailed in this criminal appeal.

(3.) IT would be essential to narrate in a short campus the factual matrix of the prosecution case for proper adjudication of this appeal.