PRADIP DEKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. N. Chakraborty, learned Counsel appearing for and on behalf of the Appellants. Also heard Mr. B.B. Gogoi, learned Addl. P.P. representing the State of Assam.

(2.) Both the Appellants were tried by the learned Sessions Judge, Darrang, Mangaldoi under the charges under Section 447/34,333/34 and 323/34 IPC and after due trial learned Sessions Judge convicted both the Appellants under Section 447,334 and 332/34 IPC and sentenced each of them to undergone rigorous imprisonment for 3(three) months and fine of Rs. 500/- in default rigorous imprisonment for 15 (fifteen) days under Section 447, rigorous imprisonment for 1 (one) year and to pay fine of Rs. 1000/-, in default rigorous imprisonment for 1 (one) month under Section 334/34 IPC and rigorous imprisonment for 4(four) years and to pay fine of Rs. 1000/- each, in default to suffer rigorous imprisonment for 3(three) months under Section 333/34 IPC.

(3.) Being aggrieved by this judgment and order of conviction and sentence, this appeal has been preferred by both the Appellants challenging its correctness and legality.