SULTAN ALI @ SULTAN MAMUD Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal appeal filed under Section 374 of CrPC is directed against the judgment and order of conviction and sentence, dated 03.09.2005, passed by the learned Sessions Judge, Morigaon, in Session Case No. 59/2004, whereby learned Sessions Judge found the accused appellant guilty of committing offence punishable under section 354 of IPC and sentenced him to suffer R.I. for 1 (one) year and to pay a fine of Rs. 2,000/-, in default of payment of fine to, suffer further R.I. for 6 (six) months.

(2.) Heard learned counsel, Mr. A.M. Borbhuiyan, who has been appointed as Amicus Curiae by this Court and learned Addl. P.P., Mr. B.S. Sinha, for the State respondent.

(3.) The fact of the case may be summarised thus: