ANANTA DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R Sarma, learned Amicus Curiae appearing for the appellant. Also heard Ms. B Bhuyan, learned Additional Public Prosecutor, appearing for the State respondent.

(2.) The present appeal has been preferred against the judgment dtd. 1/3/2017, passed by the learned Sessions Judge, Kokrajhar in Sessions Case No. 33/2016, by which the appellant has been convicted under Sec. 364(A) IPC and sentenced to undergo rigorous imprisonment for life with a fine of Rs.5,000.00, in default simple imprisonment for 3 (three) months.

(3.) The brief facts of the case is that an FIR dtd. 18/7/2015 was submitted by PW-1, who is the father of the kidnapped victim Manash Mazumdar, with the Officer-In-Charge of Kokrajhar Police Station, stating that at about 3:30 pm on 17/7/2015, the appellant had taken away his son by taking him for a walk. Despite searching for his whereabouts, they could not trace his son. He accordingly prayed that necessary action should be taken to recover his son.