ASHOK BHUMIJ Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 19.7.2005 passed by the learned Sessions Judge, Nagaon in Sessions Case No.268(N)2006 convicting the accused appellant of offence under Section 307/324 of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 5 years and to pay a fine of Rs.1,000/- in default, to rigorous imprisonment for 3 months for the offence under Section 307 IPC and rigorous imprisonment for 2 years and to pay a fine of Rs.1,000/- in default, to rigorous imprisonment for 3 months for the offence under Section 324 IPC.

(2.) BEING aggrieved by and dissatisfied with the aforesaid judgment, the accused appellant preferred this jail appeal.

(3.) ON receipt of the same, the I/C of the outpost forwarded the same to the jurisdictional Police Station for doing the needful in accordance with law. ON receipt of the written F.I.R., the O/C, Nagaon Police Station registered a case under Section 326/307 of the Indian Penal Code and ordered investigation.