MINAJUL HAQUE Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mrs. C. Sarma, learned Counsel who has been appointed as Amicus Curiae in place of Mrs. N. Moral, the earlier appointed Amicus Curiae as she has been found to be absent when this Criminal Appeal from jail is taken up for hearing.

(2.) ALSO heard Mr. K. A. Mazumdar, learned P. P. Assam.

(3.) THE prosecution case in brief is that on 21. 7. 02 one Md. Abubakkar Ali (P. W-5) of Kaimari Part- VII, lodged an FIR with the In-charge, Chagolia Police Outpost under Golakganj P. S. alleging that on 20. 7. 02 (yesterday) the appellant committed rape on his minor daughter aged about 8 years in the premises of one M. E. School.