ALEKH TOSSA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Appellant Sri Alekh Tossa was tried under Section 376 IPC by the learned Sessions Judge (Adhoc) FTC, Biswanath Charia and was convicted and sentenced to under go seven years I with fine of Rs. 5000/- in de-fault of payment of fine simple imprisonment for three months.

(2.) Feeling aggrieved by the judgment and order of conviction so rendered by the learned trial Court, this present appeal has been filed challenging its legality and correctness.

(3.) Heard Mr. N, Mahammad, learned Counsel appearing for the appellant and Mr. K. Munir, learned Additional P. P. for the State of Assam.