SOMESWAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is convict's appeal. The Appellant was convicted and sentenced to suffer R. I. for 3 years and fine of Rs. 1,000/-, in default, R. I. for 1 month for offence under Section 395 IPC vide judgment dated 30.10.2003 passed by the learned Additional Sessions Judge, Jorhat, in Sessions Case No. 24 (J-J) of (1995. The appeal is preferred against the said Conviction and sentence.

(2.) The prosecution narrates its case as under:

(3.) I have heard Mr. B. D. Das, learned Counsel for the Appellant and Mr. B. B. Gogoi, learned Addl. Public Prosecutor, for the Respondent State of Assam.