NOOR MOHAMMAD Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.R. Sikdar, learned counsel appearing for the appellant. Also heard Mr. B. Sarma, learned Addl. Public Prosecutor representing the State of Assam.

(2.) This is an appeal under Sec. 374(2) of the Code of Criminal Procedure challenging the conviction of the appellant in Sessions Case No.158(K-G)/2009.

(3.) The prosecution case against the appellant is that on 1/11/2000 at about 1 P.M., the appellant Noor Mohammad had attacked Shri Harendra Patgiri with a dao. In that incident, Harendra Patgiri sustained cut injuries on his left hand. In fact, the index finger of his left hand was chopped off.