RAJIB NEOG Vs. STATE OF ASSAM

JUDGEMENT

(1.) The judgment and order, dated 20.5.2003, passed by the learned Sessions Judge Kamrup, Guwahati, in Sessions case No. 203(K)/2000 is in challenge in this appeal. By the impugned judgment and order aforesaid the learned Sessions Judge convicted Sri Rajib Neog ('the Appellant') for the offences under Sections 498(A) and 306 of Indian Penal Code ('IPC').

(2.) The Appellant was sentenced to suffer Rigorous Imprisonment for 3(three) years and pay fine of Rs. 5,000 and in default of payment of fine suffer rigorous imprisonment for further period of 6(six) months for his conviction under Sections 498(A) and 306 of IPC.

(3.) Being aggrieved by the said conviction and sentence the Appellant has carried the appeal to this Court.