GADAPANI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order dated 2.5.2008, passed, in Sessions Case No. 71 (DH)/2007, by the learned Session judge, Dhemaji, the accused-appellant stands convicted under Sections 376 and 417 of the Penal Code and, in consequence of his conviction under Sec. 376, IPC, he stands sentenced to suffer rigorous imprisonment for seven years with fine of Rs. 500.00 and, in default of payment of fine, to suffer rigorous imprisonment for a further period of one month. The accused-appellant is also sentenced to suffer, for his conviction under Sec. 417 of the IPC, rigorous imprisonment for six months, both the sentences having been directed to run concurrently.

(2.) Aggrieved by his conviction and the sentence, passed against him, the accused-appellant has preferred this appeal.

(3.) I have heard Mr. A.M. Bora, learned Counsel for the accused-appellant, and Mr. B.S. Sinha, learned Additional Public Prosecutor, Assam, appearing on behalf of the opposite party.