(1.) Heard Mr. H Das, learned counsel for the appellant as well as Mr. A K Hussain, learned counsel for the respondent No. 2. Also heard Mr. D Das, learned Addl. PP, Assam.
(2.) Present appeal has been preferred against the judgment and order passed by the learned Addl. Sessions judge, Goalpara in Sessions Case No. 311/12 u/s 417 IPC whereby the accused/appellant has been convicted u/s 417 of IPC and sentenced him to RI for 1 (one) year and to pay a fine of Rs. 20,000/- and in default paying fine, RI for 3 months.
(3.) The prosecution case in brief is that the victim girl (PW-1) (name withheld) had love and affairs with the accused person and accused with an assurance to marry her, cohabited with her for several times. As a result of which, she became pregnant. The accused tried to cause miscarriage on being informed about the pregnancy of the victim. But she was not married as assured by the accused person. Later on, she came to know that he is a married person. Matter was informed to the village headmen and village mel asked the accused person to take the victim to his house and accordingly she was taken to his house where she resided for 3 (three) months. But as no proper accommodation was provided to her and she was not given social status as a wife, she returned to her own house and filed the ejahar before Lakhipur PS on 15.05.2011.