MOSIK UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER (Oral) - This is an appeal from jail, preferred by accused/appellant, Sri Mosik Uddin, who has been convicted by judgment and order dated 20- 04-2016, passed by the learned Sessions Judge, Cachar, Silchar, in Sessions Case No. 7/2013, arising out of Sonai Police Station Case No. 279/2008, under Section 342/376(2)(f) of the IPC, to suffer rigorous imprisonment for 7 years and pay a fine of Rs. 2,000/-, in default, to suffer rigorous imprisonment for further period of 1 month.

(2.) I have heard Ms. B. Sarma, learned Amicus Curiae, appearing on behalf of accused-appellant, and Ms. S. Jahan, learned Additional Public Prosecutor, Assam.

(3.) I have perused the evidence recorded by the learned trial Court in the case and has also perused the impugned judgment.