SAREJ UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. G. Uddin, learned counsel for the appellant and Mr. P.S. Lahkar, learned Additional Public Prosecutor for the State respondent No. 1. Also heard Mr. H. A Ahmed, learned counsel for the respondent No. 2 (informant).

(2.) In this appeal, under Sec. 374(2) of the Code of Criminal Procedure (Cr.P.C.) the appellant, namely, Md. Sarej Uddin @ Charej Uddin has challenged the correctness or otherwise of the judgment and order dtd. 29/9/2023, passed by the learned Sessions Judge, Bajali, Pathsala in Sessions Case No. 18/2020, arising out of Patacharkuchi P.S. Case No. 513/2020.

(3.) It is to be noted here that vide impugned judgment and order dtd. 29/9/2023, the learned Sessions Judge, Bajali, Pathsala ('the trial Court', for short) has convicted the appellant under Sec. 307, IPC and sentenced him to undergo rigorous imprisonment for a period of five years and also to pay a fine of Rs.5,000.00, in default, to suffer rigorous imprisonment for three months.