HAREN BARMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) None appears for the accused/appellant on call. The learned Amicus Curiae is not present. Mr. NJ Dutta, learned Additional Public Prosecutor, appears for the State of Assam.

(2.) In view of the order to be passed, this Court proposes to proceed in the absence of the learned Amicus Curiae and without hearing her.

(3.) This is an appeal under Section 374 of the CrPC against the judgment and order dated 29.11.2005, passed by the learned Ad-hoc Additional Sessions Judge, Bongaigaon convicting the accused/appellant, Sri Haren Barman in Sessions Case No.23(B)/2004, to suffer Rigorous Imprisonment for 3 (three) years and to pay a fine of Rs, 2,000/-, in default of payment of fine, to undergo Rigorous Imprisonment for 1 (one) month under Section 326 of the IPC. The accused/appellant was also convicted and sentenced to further Rigorous Imprisonment for 3 (three) years and with a fine of Rs. 2,000/- and in default of payment of fine, to suffer Rigorous Imprisonment for 1 (one) month under Section 307 of the IPC. The learned Trial Court ordered to run the sentences concurrently.