ISMAIL SHEIKH Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY judgment and order, dated 25.03.2004, passed, in Sessions Case No. 33 of 2000, by the learned Sessions Judge, Nagaon, the present accused-appeIIant was convicted under Section 304 Part-II IPC and Section 323 IPC and sentenced to suffer rigorous imprisonment for a period of 3 (three) years, for his conviction under Section 304 Part-II IPC, and to pay a fine of Rs. 1,000/- and, in default of fine, suffer rigorous imprisonment for another period of three months and also to undergo, for his conviction under Section 323 IPC, to suffer rigorous imprisonment for a period of 1 (one) month and pay a fine of Rs. 1,000/- and, in default, to suffer rigorous imprisonment for a further period of 15 days, both the sentences having been run concurrently.

(2.) AGGRIEVED by his conviction and the sentences passed against him, the appellant has preferred this appeal.

(3.) I have heard Mr. P Kataki, learned counsel for the accused-appellant, and Mr. K Munir, learned Additional Public Prosecutor, Assam.