MD. IMDAD ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Criminal Appeal is filed, under Section 374 Cr.PC, against the judgment and order dated 3.12.2007, passed by the learned Additional Sessions Judge (FTC), Lakhimpur, North Lakhimpur, in Sessions Case No. 105 (NL)/2002, convicting and sentencing the accused appellant to undergo rigorous imprisonment for 2 years and pay a fine of Rs. 2,000, in default, to undergo another 6 months simple imprisonment under Section 304 Part-II IPC.

(2.) I have heard learned Additional Public Prosecutor for the State Mr. B. Sharma. None appears for the accused appellant in spite of repeated calls.

(3.) I have meticulously examined the judgment of the learned trial court and the evidence in record of the learned trial court. This is an old pending appeal, and therefore, taken up for disposal, after hearing learned Additional Public Prosecutor for the state and on perusal of the entire materials in the record.