RINTU DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs RD Mazumdar, learned Amicus Curiae and also heard Mr. BB Gogoi, learned PP, Assam.

(2.) This appeal from jail has been carried from the judgment and order dated 1.3.04 passed by the learned Assistant Sessions Judge No. 1, Cachar at Silchar in Sessions Case No.80 of 2000 by which the accused-appellant was convicted under sections 457/354/326/324 Penal Code and accordingly sentenced him to undergo rigorous imprisonment (for short, Rl) for 2 years with a fine of Rs. 1,000, RI for 6 months with a fine of Rs.500, RI for 7 years with a fine of Rs. 2,000 and RI for 6 months with a fine of Rs. 500 respectively under those sections.

(3.) Before delving upon in details the challenge of conviction and sentence so handed down by the learned Judge to the accused-appellant, it would be convenient to notice the facts of the case in a nutshell.