MANOJ KUMAR DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant, herein, stands convicted under Section 307 and 224 of the Indian Penal Code (hereinafter, referred to as the 'IPC', for short), vide impugned Judgment and Order dated 23.04.2003, passed by the learned Additional Sessions Judge No. 1 (Adhoc), Kamrup, in Sessions Case No. 209 (K) of 2001. On such conviction, the appellant has been sentenced to undergo SI for 10 (ten) years for his conviction under Section 307 IPC and SI for 2 (two) years for his conviction under Section 224 IPC. Being aggrieved with the conviction and sentence, the accused has preferred this appeal.

(2.) HEARD Sri Binod Kumar Singh, learned counsel (Amicus Curiae) for the appellant and Sri K A Mazumdar, learned Additional Public Prosecutor for the State of Assam. We have also gone through the impugned Judgment and the evidence on record.

(3.) AS could be gathered from the record, the prosecution examined altogether 11 (eleven) witnesses to establish the aforesaid offences. It includes the injured, Medical Officer, Police Officers, who had accompanied the accused in the bus at the relevant time, the driver of the bus and the Investigating Officer. The defence case is of total denial and no defence evidence was tendered.