MANIK DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J. M. Choudhury, learned Senior counsel for appellant and the learned Public Prosecutor.

(2.) THIS appeal is directed against the judgment, dated 2.4.1998, passed by the Sessions Judge at Dhemaji, in Session Case No. 28 (DH)/96 and committed by the Judicial. Magistrate, 1st Class, Dhemaji, in GR Case No. 1152/95(Slp) dated 28.3.1996.

(3.) THE other two accused persons, namely, Haripada Das and Harekrishna Das, the father and son duo, were convicted under Section 323 IPC and released on admonition under Section 3 of the Probation of Offenders Act and they have not filed any appeal and the present appeal is filed by the appellant Manik Das.