SAMAR KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) learned Additional District and Sessions Judge (FTC), Karimganj, in Sessions Case No. 10/2009, convicting the appellant under Section 412 of the IPC and sentencing him to rigorous imprisonment for 4 (four) years with a fine of Rs 2,000/- and in default of payment of fine, rigorous imprisonment for 3 (three) months.

(2.) Heard Mr. A Ahmed, learned counsel for the appellant as well as Mr. K Konwar, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) I have perused the records of the learned trial court, including the evidence and the impugned judgment.