SANJOY ADHIKARY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. H.R.A. Choudhury, learned Senior Counsel for the appellant, who has filed this appeal challenging the judgment and order dtd. 22/2/2013 passed by the learned Sessions Judge, Kokrajhar in connection with Sessions Case No. 16 of 2012 whereby the appellant was convicted under Sec. 509 of the Indian Penal Code, 1860 (the IPC for short) and sentenced to undergo Simple Imprisonment for one year and to pay a fine of Rs.5000.00 (Rupees Five Thousand) with default stipulation.

(2.) Heard learned Additional Public Prosecutor Mr. P.S. Laskar for the respondent State.

(3.) The appellant Sanjoy Adhikary, hereinafter will be referred to as the accused.