GANESH JANGRE Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. K. Sarmah, learned counsel for the appellant and Mr. P. S. Lahkar, learned Addl. P.P. for State respondent.

(2.) Perused the case records.

(3.) This long pending appeal of 2010, under Section 374(2) Cr.P.C. has been preferred against the judgment and order, dated 31.02010, passed by the learned Additional Sessions Judge, FTC, Biswanath Chariali, Sonitpur, Assam in Sessions Case No. 220/2008 (arising out of GR Case No. 276/2008), whereby the accused/appellant has been convicted and sentenced to undergo simple imprisonment for 1(one) month under Section 341 IPC and also to suffer rigorous imprisonment for 2 ' (two and a half) years and a fine of Rs. 5,000/-(five thousand only), in default to undergo rigorous imprisonment for 60(sixty) days, under Section 326 IPC.