MD. KADAM ALI @ SUJIT Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 31.08.2009, passed by the learned Additional Sessions Judge, Fast Track Court, Bongaigaon in Sessions Case No. 87(B)/2008 convicting the accused-appellant under Section 363 of the IPC to rigorous imprisonment for 5 (five) years and to pay a fine of Rs. 2,000/- with a default clause.

(2.) Heard Mr. AR Sikdar, learned counsel for the accused-appellant as well as Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) The fact leading to the case is that the informant Shyamal Saha lodged an FIR before the Bijni Police Station on 16.10.2018 alleging that on 15.10.2018, at about 10:00 pm, his domestic help, 16 years old, Kumari Saraswati Barman went out of the compound of his house to drop the kitchen waste, when the accused-appellant accompanied by three unknown miscreants forcibly took her to the nearby "Moorie Factory" and thereafter when the people gathered there, they left the victim girl there and she was immediately rescued by the elder brother of the informant. Thereafter, she was handed over to the Police.