JUNTI MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 08.05.2012, passed by the learned Sessions Judge, Nagaon in Sessions Case No. 223/2005 convicting the appellants under Sections 341/324/34 of the IPC and sentencing them to rigorous imprisonment for 3 (three) years under Section 324 of the IPC finding no requirement for sentence under Section 341 of the IPC

(2.) I have heard Mr. SC Biswas, learned counsel for the appellant assisted by Mr. B Choudhury as well as Mr. S Das. I have also heard Mr. BB Gogoi, learned Additional Public prosecutor, appearing for the respondent No. 16.

(3.) I have also perused the impugned judgment and the evidence on record.