STATE OF ASSAM Vs. TALEB ALI

JUDGEMENT

(1.) This is an appeal preferred by the State under Section 378 of the Code of the Criminal Procedure against the judgment of acquittal dated 31.3.2007 passed by the Sessions Judge, Dhubri, in Session Case No. 39/2006.

(2.) The facts as unfolded during trial may be briefly summarized as follows:-

(3.) In due course, the case was committed for trial to the Court of Session at Dhubri. The learned Sessions Judge, Dhubri, framed charges against the accused for the offence under section 376 IPC to which the accused pleaded not guilty. Prosecution examined 7 witnesses to substantiate the charges. At the closure of prosecution evidence the incriminating materials appearing against the accused were put to him but the accused denied the allegations intoto and also declined to adduce any evidence.