BIRAJ MANDAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY the judgment and order, dated 27.03.2012, passed, in Sessions Case No. 385(K)/2010, by the learned Addl. Sessions Judge (FTC No. 1), Kamrup, Guwahati, the accused- appellant, Sri Biraj Mandal, stands convicted under Section 293 IPC and sentenced to suffer rigorous imprisonment for a term of 2 (two) years and pay a fine of Rs. 1,000/- and, in default of payment of fine, suffer simple imprisonment for a period of 3 (three) months.

(2.) THE case of the prosecution, may, in brief, be described as under:

(3.) IN support of their case, prosecution examined altogether 5 (five) witnesses. The accused was, then, examined under Section 313 Cr.PC and, in his examination, aforementioned, the accused denied that he had committed the offence, which was alleged to have been committed by him, the case of the defence being that of denial. No evidence was adduced by the defence.