LORAKON @ IDUL CHOUDHURY Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is filed from the jail by the accused-appellant, Lorakan @ Idul Chaudhury against the judgment and order, dated 29.05.2017, passed by the learned Additional Sessions Judge, No. 1, Nagaon, Assam in Sessions (T2) Case No. 314(N)/2016

(2.) The fact leading to the case is that on 04.11.2016, at about 12:00 noon, the husband of the informant, Musstt Sunu Begum was proceeding towards the mosque at Kathani gaon. The accused-appellant, Lorakon @ Idul Chaudhury wrongfully retrained him, caused injuries to his person with a scissor for which he was immediately shifted to the AJ Hospital, Nagaon for treatment.

(3.) On receipt of the FIR, on the above facts, the Nagaon Police Station registered a case under Sections 341/326/307/34 of the IPC, investigated into it, collected evidence, and on completion of evidence, submitted charge-sheet against the accused-appellant under Sections 341/307/34 of the IPC.