SOMESHALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) The order under challenge in the present revision was passed on 24.3.95, by the learned Sessions Judge, Dhubri, in Criminal Appeal No.1 (4) of 1994, dismissing the appeal and upholding the judgment and order dated 17.9.94, passed by the learned Assistant Sessions Judge, Dhubri, in Sessions Case No. 101 of 1992, convicting the accused-petitioner under section 376 IPC and sentencing him to undergo rigorous imprisonment for a period of three years and pay a fine of Rs.500/- and in default to suffer rigorous imprisonment for a further period of three months.

(2.) The material facts, which led to the present revision, may in brief, be stated as follows :

(3.) I have perused the material on record. I have also heard Mr. AS Choudhury, learned senior counsel, appearing on behalf of the accused- petitioner, and Mr. P. Bora, learned PP, Assam, for the respondent.