JAYRAM RABIDAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) THE appellant is the husband of the deceased. He has been convicted under Section 306 of the Indian Penal Code (IPC) as well as under Section 498 (A) of the IPC vide judgment and order dated 8. 1. 2007 passed by Shri M. Ali, the learned Sessions Judge, Hailakandi in Sessions Case No. 7 of 2006.

(2.) WHILE so convicting the appellant the learned Sessions Judge has awarded 5 (five) years of rigorous imprisonment and fine of Rs. 1,000/- for conviction under Section 306 IPC and 1 (one) year rigorous imprisonment with fine of Rs. 1,000/- has been awarded for conviction under Section 498 (A) of the IPC, in default of payment of fine further rigorous imprisonment for 3 (three) months has been ordered on each count. Being aggrieved with the aforesaid conviction and sentence, the convict has preferred this appeal.

(3.) I have heard Shri H. R. A. Choudhury, learned Senior Counsel for the accused/appellant. Also heard Mr. B. S. Sinha, learned Public Prosecutor appearing on behalf of the State of Assam.