TUTU BORUAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. P. Bora, learned Counsel for the appellant and Mr. B.B. Gogoi, learned Addl. P.P., Assam.

(2.) THIS appeal is presented challenging the judgment and order dated 10.6.2003 passed by the learned Addl. Sessions Judge (Ad-hoc), Sivasagar in Sessions Case No. 31(S-C) 2002 whereby he was convicted under Section 498/365 IPC and sentenced to undergo R.I. for 1 year and to pay a fine of Rs. 500/-, in default, R.I. for another 1 month for the offence under Section 498 IPC and again to undergo R.I. for 2 years and to pay a fine of Rs. 1000/-, in default, R.I. for another 2 months, for the offence under Section 365 IPC but both the sentences directed to run concurrently.

(3.) AFTER completion of the trial and on hearing the learned Counsel for the parties, the learned trial Court convicted and sentenced both the accused persons as stated earlier. Out of two convicts, only Sri Tutu Boruah has preferred this appeal and therefore, this Court would confine to the case of the present appellant alone.