RAMLAL CHOUHAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS is an appeal against the judgment and order, dated 20-05-2004, passed, in Sessions Case No. 15(DM) of 2002, arising out of GR Case No. 423/97, by the learned Sessions Judge, Darrang, Mangaldoi, convicting the four accused-appellants under Section 395 IPC and sentencing each of them to suffer rigorous imprisonment for 7 (seven) years with fine of Rs. 3,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of six months.

(2.) AGGRIEVED by their conviction and the sentences passed against them, the appellants have preferred this appeal.

(3.) IN support of their case, prosecution examined altogether, six witnesses. The accused-appellants were, then, examined under Section 313 Cr.P.C. and in their examination aforementioned, they denied that they had committed the offence alleged to have been committed by them, the case of the defence being that of total denial. No evidence was, however, adduced by the defence. On conclusion of the trial, the learned trial Court held the accused-appellants guilty of the offence as indicated above. The learned trial Court convicted them accordingly and passed sentence against them as mentioned above. Aggrieved by the conviction and sentence passed against them, this appeal, as already indicated above, has been preferred by the accused-appellants.