MUKUL ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal directed against the judgement and order, dated 30.06.2005, passed, in Sessions Case No. 49(K)/2005, by the learned Additional Sessions Judge (Ad hoc), Kamrup, Guwahati, convicting the accused-appellant, Mukul Ali, under Section 324 IPC and sentencing him to suffer rigorous imprisonment for a period of 2 (two) years. The prosecution's case may, in brief, be described thus:

(2.) During investigation, police visited the place of occurrence, examined the witnesses and submitted a charge-sheet, under Section 326/307 IPC, against the accused.

(3.) When charges, under Section 326 and 307 IPC, were framed, at the trial, against the accused, he pleaded not guilty thereto.