RAJENDRA PRASAD BORAH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. P. Kataki, learned counsel for the appellant(s) in Crl. A. No.7 of 2007, Crl. A. No.14 of 2007 and Crl. A. No.15 of 2007, Mr. Z. Kamar, learned counsel for the appellant in Crl. A. No.31 of 2007 and Mr. A. K. Bhattacherjee, learned counsel for the appellant in Crl. A. No. 40 of 2007. Also heard Mr. D.K. Das, learned Standing Counsel, CBI and learned Addl. P.P., Assam.

(2.) These appeals have been preferred against the judgment and order dated 29.12.2006 passed by the learned Special Judge, Central Bureau of Investigation (C.B.I.), Guwahati, in special Case No.43/2004 convicting the appellants, namely, Dr. Enamul Haque, Md. Mokibul Haque, Tankeswar Saikia, Rajendra Prasad Borah, Achyat Borpujari and Smti Rojita Borpujari under Sec. 120 (B) Penal Code and sentenced them to undergo rigorous imprisonment for 2 years with fine of Rs. 20,000.00 in default, further rigorous imprisonment for 2 months.

(3.) Appellants, Dr. Eramul Haque, Md. Mokibul Islam, Tankeswar Saikia and Rajendra Prasad Borah were also convicted under Sec. 420 Penal Code and sentenced them to suffer rigorous imprisonment for 5 years with fine of Rs.50,000.00,in default, further rigorous imprisonment for 4 months. Accused appellant, Sh. Achyat Borpujari being convicted under Sec. 420 Penal Code and he was sentenced to suffer rigorous imprisonment for 3 years with fine of Rs.30,000.00 in default, rigorous imprisonment for another 3 months.