HAREN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Extant appeal is directed against the judgment and order dated 2.4.2009, passed by the learned Sessions Judge, Lakhimpur, Assam, in Sessions Case No.104 (NL)/2007, whereby each of the appellants above named were convicted under Sections 143/147/148 IPC and sentenced to undergo Rigorous Imprisonment for three (3) months and to pay a fine of Rs.500/-.

(2.) Additionally, the appellant No.1, Haren Das was convicted under Section 325/149 IPC and sentenced to undergo Rigorous Imprisonment for one (1) year and to pay a fine of Rs.1,000/- with default stipulation. Appellant Nos.2 and 3 namely, Sri Puspa Das and Sri Kanti Das, have also been convicted under Section 324/148 IPC and each of them were sentenced to undergo Rigorous Imprisonment for six (6) months and to pay fine of Rs.500/- with default stipulation and the appellant Nos.4 and 5, namely, Sri Bapkon Das and Sri Makhana Das have been convicted under Section 323/149 IPC and sentenced to undergo RI for two (2) months and to pay a fine of Rs.500/- with default stipulation.

(3.) The facts leading to the filing of this appeal by the above named appellant may be stated, briefly, as follows