RAJESH PAUL CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J. M. Choudhury, learned senior counsel appearing on behalf of the accused appellant and Mr. P. C. Gayan, learned P. P.

(2.) THIS appeal is directed against the Judgment and Order dated 20. 6. 2001 passed by the Sessions Judge, Cachar, Silchar in Sessions Case No. 66/98 (GR Case No. 1730/95) whereby the accused appellant was convicted u/s 497 IPC and sentenced to imprisonment for three years.

(3.) IN Sessions Case No. 66/98, the accused appellant Sri Rajesh Paul Choudhury was tried for commission of offence u/s 306/497 IPC. During trial, the prosecution examined as many as 8 witnesses and on conclusion, the learned trial Court acquitted the accused appellant from the charge u/s 306 IPC; but convicted him for the offence u/s 497 IPC and sentenced to imprisonment for three years and hence, the present appeal.