NIRO BHUYAN Vs. STATE

JUDGEMENT

(1.) The sole appellant-Niro Bhuyan has filed the present Criminal Appeal assailing the judgment of conviction and order of sentence dtd. 26/10/2010 passed by the learned Addl. Sessions Judge, Gajapati at Parlakhemundi in Sessions Case No. 18 of 2006 (arising out of G.R. Case No.239 of 2004), convicting him under Ss. 323/342 IPC. The learned Trial Court sentenced him to undergo S.I. for two months and to pay a fine of Rs.1,000.00, in default to undergo S.I. for one month on each count with further count to run the sentence concurrently.

(2.) When the matter was taken up for hearing, none appeared for the appellant consecutively for three dates of hearing. Therefore, Ms. Subhashree Sen, learned counsel has been appointed as Amicus Curiae to assist the Court. Subsequent thereto, when the matter was taken up for hearing today (16/12/2025), Ms. Biswarupa Pati, learned counsel for the appellant also appeared. Therefore, on the request of the Court, both Ms. Subhashree Sen, learned Amicus Curiae and Ms. Biswarupa Pati, learned counsel for the appellant, assisted the Court on behalf of the appellant.

(3.) Heard Ms. Subhashree Sen, learned Amicus Curiae and Ms. Biswarupa Pati, learned counsel for the appellant and Mr. R.B. Dash, learned Addl. Standing Counsel for the State.