DRONA KANTA CHUTIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is directed against the judgment dated 15.5.2001 passed by the Sessions Judge, Dhemaji in Sessions Case No.65 (DH)/1999.

(2.) The prosecution case, in brief, if that Rinkumani Bhuyan (PW1) had a love affair with the accused who was studying in college whereas she was in school. The accused assured to marry her and the couple had physical relationship resulting in pregnancy of PW 1. However, subsequently the accused was reluctant to marry her whereupon FIR in the present case was instituted.

(3.) In the present case, prosecution examined 9 witnesses including the doctor. However, no ossification test was carried out by the doctor.