ATUL BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) The appellant herein has been convicted under Sections 448/326/307 IPC vide judgment dated 11.12.2003, passed by the learned Additional Sessions Judge No.2, Sivasagar in Sessions Case No. 168( S-S) of 2001. After convicting the appellant, the learned Addl. Sessions Judge has sentenced the appellant to undergo RI for 3(three) months for the offence under Section 448; RI for 2 years with fine of Rs.1,000/- under Section 326 IPC and 3 years RI with fine of Rs.1,000/- for conviction under Section 307 IPC. In default of payment of fine, the appellant has been directed to undergo further RI for 6(six) months.

(2.) Being aggrieved with the conviction and sentence, the appellant has preferred this appeal.

(3.) Heard Mr. M Biswas, learned Amicus Curie for the appellant who is assisted by Mr. PJ Phukan, learned counsel for the appellant. Also heard Mr. K Munir, learned Addl.P.P. for the State. I have also gone through the impugned judgment and evidence on record.