ATUL BAISHYA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr BD Konwar, learned senior counsel for petitioner. Also heard Mr K Konwar, learned additional public prosecutor for the state.

(2.) This appeal is directed against the order of the learned Addl. Sessions Judge IV(FTC) Kamrup(M) dated 6.10.2017 in sessions case 48/2015 arising from GR case 9623/2012 u/s 376/506 of the IPC whereby the appellant is convicted to r/i for 7 years with a fine of Rs 5,000 and in default to r/i for 5 months under the said Sections of law.

(3.) The prosecution case in a nutshell is that respondent 2, working as cook of mead-day meal at Jyoti Vidyapeeth School in which appellant was headmaster, filed an FIR with Noonmati police station on 14.9.2012 against appellant alleging that on 31.8.2012 at around 7.30 PM the appellant called her in the school and tried to outrage her modesty after closing his door but somehow she could manage to come out of the room unhurt.