PABITRA SWARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S. C. Biswas, learned counsel for the appellant. Also heard Mr. D. Das, learned Addl. PP, Assam.

(2.) THE appellant herein was convicted by the Addl. Sessions Judge, Sonitpur, Tezpur in Sessions Case No. 184/2000 for offence punishable under Section 363 IPC and was sentenced to undergo rigorous imprisonment ('RI' for short) for a period of 5 years and a fine of Rs.2,000/-, in default, to suffer further RI for six months.

(3.) IN order to bring home the charge, the prosecution has examined altogether six witnesses, including the informant, the victim girl, the INvestigation Officer ('I/O' for short) and the Medical Officer. The statement of the accused was recorded under Section 313 CrPC wherein he denied the charge. At the conclusion of the trial, learned Sessions Judge, Sonitpur found the accused appellant guilty as aforesaid. Hence, the present appeal.