CHANDRA KR. DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M U Mahmud, learned counsel for the appellant and Mr. M P Goswami, learned Additional Public Prosecutor, Assam for the State respondents.

(2.) The present appeal has been instituted by the appellant assailing the judgment and order dtd. 4/7/2013 passed by the Court of learned Assistant Sessions Judge, Bonga-igaon, in Sessions Case No. 28(B)/2010, convicting and sentencing the appellant, herein, under Ss. 394/324 IPC.

(3.) The prosecution case in brief is that on 23/11/2006, the informant, Subash Das lodged an FIR before the Officer-in-Charge, Bijni Police Station, alleging, inter-alia, therein that on 22/11/2006 at about 5:00 PM, the accused persons, Chandra Das (appellant, herein), Dipen Karmakar and Jitu Sutradhar had hired his Maruti car, bearing registration No. AS-15A1988 from Barpeta Road to proceed to Bongaigaon. On the way back at Sialmari, on NH-31, the accused persons with the intent to kill the driver, stabbed him with sharp cutting weapon and fled away with the car. It was further stated in the FIR that the accused persons were later on apprehended by Sorbhog Police Station, when the vehicle met with an accident near Rupashi High School.