RAJIB PATOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) NONE appears for the accused-appellant. I have heard Mr. B. B. Gogoi, learned Addl. Public Prosecutor, Assam.

(2.) THIS appeal has been preferred against the judgment and order dated 14. 11. 2005 passed by learned Sessions Judge of Morigaon in Sessions Case No. 61 of 2005, convicting the accused-appellant under Section 376 IPC and sentencing him to undergo R. I. for 10 years with a fine of Rs. 10,000/-, in default, to undergo further R. I. for 2 years.

(3.) THE case was committed to the Sessions Court, Magigaon for trial. The learned Sessions Court framed charge against the accused-person under Section 376 IPC. The charge being read over and explained to the accused-appellant, he pleaded not guilty and claimed to stand trial. The prosecution examined as many as 8 witnesses including the victim girl and a medical officer while the defence examined none. On completion of the trial and after hearing the counsel for the parties, the learned trial Court convicted and sentenced the accused-person as stated above.