JAHANGIR ALAM Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE present appeal is directed against the judgment of conviction and order of sentence dated 06.08.2002 and 08.08.2002 respectively passed by the learned Sessions Judge, Katihar in Sessions Trial No.224 of 2001 by which the solitary appellant Jahangir Alam was held guilty of committing offence under Section 376 IPC and was directed to suffer rigorous imprisonment for ten years.

(2.) THE appellant was put on trial with his father Nawab Arfeen after being charged under Section 376 IPC and as regards his father he was indicted U/S 376/109 I.P.C. His father was acquitted and the appellant was convicted as above.

(3.) IT appears that after examination of the complainant on solemn affirmation, some witnesses were produced during enquiry under Section 202 Cr.P.C. and the appellant and his father were summoned to stand the trial and ultimately, were charged with commission of offences as indicated above.