SALAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal under Section 374 (2) of the Code of Criminal Procedure 1973 preferred against the impugned judgment and order, dated 30.11.2013 passed by the learned Addl. Sessions Judge No. 4,FTC, Kamrup, Guwahati convicting the accused appellant under Section 366/376 (1) of IPC.

(2.) Heard Mr. Z. Alom, learned counsel for the appellant and Ms. S. Jahan, learned Addl. PP, Assam.

(3.) The Prosecution Case: