ABDUL RAHIM (MD.) @ DACTOR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms B. Sarma, learned Amicus Curiae for the appellant. Also heard Mr. D. Das, learned Additional Public Prosecutor, Assam.

(2.) This is an appeal against the judgment and order dated 22.9.2008 passed by the learned Additional Sessions Judge, FTC, Biswanath Chariali in Sessions Case No. 216/2006 convicting the appellant under Section 395 IPC and sentencing him to undergo rigorous imprisonment for five years and to pay fine of Rs. 1,000/-, in default, simple imprisonment for another period of sixty days.

(3.) By an order dated 6.2.2009 in Crl. MC No. 24/2009, the appellant was allowed to go on bail and pending disposal of the appeal, sentence and fine imposed upon the appellant were suspended.