DIPAK RAVA Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. U.K. Barman, learned counsel for the appellant and Mr. D. Das, learned Additional Public Prosecutor, Assam.

(2.) THIS appeal is directed against the judgment of conviction dated 01.04.2006 of the learned Sessions Judge, Kamrup in Sessions Case No. 27(K)/2004. By the said judgment, the accused/appellant has been convicted u/s. 392 IPC with the sentence of rigorous imprisonment for 02(two) years and also to pay a fine of Rs. 3000/ - (Rupees three thousand) and in default, to undergo further rigorous imprisonment for 06(six) months.

(3.) PURSUANT to the aforesaid FIR, a GD entry was made bearing No. 141 dated 06.08.1999 and thereafter Hajo P.S. Case No. 134/1999 was registered u/s. 395/397 IPC. On conclusion of the investigation, charge sheet was submitted under the said two sections against all the accused persons, namely, Dipankar Das; Dipak Rava i.e. the present appellant; Rani Thakuria; Dijen Das and Ranjit Das. The accused persons having pleaded not guilty and claimed to be tried, trial started.