AMZAD HUSSAIN CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P.K. Deka, learned counsel for the accused appellant. Also heard Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) This is an appeal against the judgment and order, dated 25.09.2007, passed by the learned Sessions Judge, Hailakandi in Sessions Case No. 67/2006 convicting the accused appellant under Sec. 366 of the Penal Code and sentencing him to Rigorous Imprisonment for 1 (one) year and to pay a fine of Rs. 500.00, in default, Rigorous Imprisonment for another period of 15 (fifteen) days.

(3.) The prosecution case, as unfolded during the trial, is that the victim Jasmin Begum Laskar, aged about 14 years, while coming out from her house to ease out, the accused appellant, Amzad Hussain Choudhury, with the help of two other boys kidnapped her. After vigorous search, the father of the victim came to know that the victim was concealed in the house of the accused appellant by the accused appellant. The occurrence took place on 005.2005.