KHIROD BHUYAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, under section 374(2) of the Cr.P.C., 1973 is preferred against the judgement and order, dated 10-02-2009, passed by learned Sessions Judge, Morigaon, in Sessions Case No. 116 of 2007, convicting the accused-appellants, under Sections 304(A) of the IPC and sentencing the accused-appellant to undergo rigorous imprisonment for 2 (two) years and to pay a fine of Rs. 5,000/-, in default, to suffer rigorous imprisonment for 3 months.

(2.) None appears for the appellant on call. I have heard Mr. PS Lahkar, learned Additional Public Prosecutor, Assam.

(3.) In view of the fact that this is an old pending case and that none appeared for the accused-appellant on call, this Court proposes to dispose of this criminal appeal after perusal of the materials on record including the record of the learned trial Court and the evidence of the witnesses. I have also perused the impugned judgement.