JAKUB BHENGRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. U.K. Barman, learned counsel for the appellant and Mr. M.P. Goswami, learned Addl. P.P. for the State respondent. None appears for the respondent No. 2.

(2.) In this appeal, under Sec. 374[2] of the Code of Criminal Procedure, 1973 the appellant, Sri Jakub Bhengra has challenged the correctness or otherwise of the judgment and order, dtd. 16/3/2022, passed by the learned Sessions Judge, Karbi Anglong, Diphu in Sessions Case No. 249/2017 [new] and 03/2016 [old]. It is to be noted here that vide impugned judgment and order, dtd. 16/3/2022, the learned Sessions Judge, Karbi Anglong, Diphu has convicted the appellant under Sec. 498[A]/306 of the IPC, and thereafter, sentenced him to suffer rigorous imprisonment for a period of 10 years and also to pay a fine of Rs.5,000.00 with default stipulation and also to suffer rigorous imprisonment for 3 years, under Sec. 498[A] of the IPC with a fine of Rs.5,000.00with default stipulation.

(3.) The background fact, leading to filing of this appeal, is adumbrated herein below:-