DIPAK URANG Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. M. Barman, learned Amicus Curie for the appellant. Also heard Mr. K. K. Das, learned Additional Public Prosecutor Assam.

(2.) This Jail Appeal has been registered on filing of an appeal Under Sec. 383 of the Code of Criminal Procedure, 1973 by the appellant Sh. Dipak Urang, through the Superintendent of District Jail, Tinsukia.

(3.) The appellant is presently detained in the District Jail, Tinsukia and serving out the sentence imposed on him by the impugned judgment.