BHUPEN DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD learned counsel for the appellant and Ms.B.Saikia, learned Addl.P.P. appearing on behalf of the State respondent.

(2.) THE judgment and order dated 31.12.2004 passed by learned Ad- hoc Addl. Sessions Judge, Bongaigaon in Sessions Case No. 50(A)/2003 convicting the appellant u/s 447/324/326/307 IPC and sentencing him thereby to undergo imprisonment for one year with find of Rs.1,000/-, rigorous imprisonment of two years with fine of Rs.2,000/-, R.I. for two years and three years with fine of Rs.3,000/- respectively have been challenged in this Criminal Appeal.

(3.) DURING the trial, prosecution examined as many as 10 witnesses in support of its case. The accused in his statement recorded u/s 313 Cr.P.C denied the allegation levelled against him and pleaded that he is innocent. On conclusion of trial, the learned trial court convicted the accused and sentenced him as stated above.