MD MAZID ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal filed under Section 374(2) of the Cr.PC challenging the judgment and order, dated 17.09.2011, passed by the learned Additional Sessions Judge, Kamrup (FTC No. 1) in Sessions Case No. 397(K)/2009 convicting and sentencing the accusedappellant under Section 376(1) of the IPC and sentencing him to rigorous imprisonment for 7 (seven) years with a fine of Rs. 2,000/-, and in default of payment of fine, simple imprisonment for 5 (five) months.

(2.) I have heard Mr. J Ahmed, learned counsel for the accused-appellant as well as Mr. PS Lahkar, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) I have also perused the record of the learned trial court including the evidence of the witnesses.