AYUB ALI @ ZAMADAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A.M. Choudhury, learned counsel appearing for the appellants. Also heard Mr. K.A. Mazumdar, learned Addl. P.P., Assam, appearing for the respondent State.

(2.) This appeal is directed against the judgment and order, dated 19.12.2005, passed by the learned Sessions Judge, Dhubri in Sessions Case No. 157/2004 arising out of G.R. Case No. DBB 457/2003.

(3.) By the impugned judgment and order, the learned Sessions Judge convicted the appellants under Section 366A IPC and sentenced each of them to suffer rigorous imprisonment for 4 years and pay fine of Rs. 1,000/ - each in default suffer rigorous imprisonment for three months.