SHRI LAKHI SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) These Criminal Appeal No. 173/2009 and Criminal Appeal No. 175/2009 has arisen out of the judgment, dated 19.09.2009, passed by the learned Additional Sessions Judge, Biswanath Chariali in GR Case No. 495/2003, convicting and sentencing the accused appellants. Criminal Appeal No. 173/2009 is preferred by Shri Lakhi Saikia, Shri Pranjal Sabukdhhara, Shri Bipul Phukan and Shri Binanda Bhuyan, appellants and Criminal Appeal No. 175/2009 in preferred by Shri Babul Bhuyan, appellant.

(2.) Both these Criminal Appeals are disposed of by this common judgment.

(3.) The accused appellant Babul Bhuyan of Criminal Appeal No. 175/2009 was convicted and sentenced to Rigorous Imprisonment for 1(one) year and to pay a fine of Rs. 500.00, in default, Simple Imprisonment for 60 (sixty) days under Sec. 324 of the Penal Code. The accused appellants in Criminal Appeal No. 173/2009, named above, are sentenced to Rigorous Imprisonment for 3 (three) months each, under Sections 427/34 of the IPC.