BIKASH RAJBANSHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is an appeal, challenging the judgment and order, dated 15.11.2014, passed by the learned Additional Sessions Judge, Jorhat, in Sessions Case No. 105(JJ)/2013, convicting the accused-appellant and sentencing him to undergo rigorous imprisonment for 6 months and to pay a fine of Rs. 10,000/- with a default clause for offence under Section 417 IPC.

(2.) Heard Mr. J. Roy, learned counsel for the accused-appellant, assisted by learned counsel, Mr. R. Hazarika. Also heard Mr. R.J. Baruah, learned Additional Public Prosecutor for the state respondent.

(3.) I have also perused the records of the learned trial court including the impugned judgment and the evidence of the prosecution witnesses.