MALIN DEBNATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mrs. B. Baishya, learned amicus curiae, for and on behalf of the appellant, and also heard Mr. D. Das, learned Public Prosecutor, for and on behalf of the respondent, the State of Assam.

(2.) Appellant, Sri Malin Debnath was tried by the learned Advocate Indian Penal Code. He was convicted and sentenced to suffer rigorous imprisonment for 7 (seven) years.

(3.) Being aggrieved by and dissatisfied with the impugned judgment and order, dated 16.6.2007, passed in Sessions Case No. 13 of 2003, this present appeal has been preferred by the appellant challenging its legality and correctness.