SHRI BHADRA SURANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE present appeal is directed against the Judgment & Order dated 03.10.2007 passed by the learned Sessions Judge No. 2 (FTC) Tinsukia in Sessions Case No. 17Q(T)/2005.

(2.) FROM the judgment dated 03.10.2007 passed by the learned Additional Sessions Judge (FTC), it appears that the learned Court examined as many as 13 numbers of witnesses as well as 2 numbers of defence witnesses and, further appears that prosecution also exhibited 12 numbers of Exhibit before the learned Additional Sessions Judge.

(3.) ON the other hand, learned counsel for the State, Mr. K. Majumder supported the impugned judgment and submitted that the learned Court of Additional Sessions Judge has passed the judgment correctly, so appeal may be dismissed.