KAMAL UDDIN LASKAR @ SAJAL Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal, under Section 374(2) of the Cr.P.C., is preferred against the judgment and order, dated 22-09-2016, passed by learned Assistant Sessions Judge, Hailakandi, in Sessions Case No. 116 of 2015, convicting the accused-appellant, under Sections 489(B) of the IPC, to undergo rigorous imprisonment for 10 years and to pay a fine of Rs. 10,000/-, in default, to

(2.) I have heard Mr. HRA Choudhury, learned senior counsel, assisted by Mr. A Ahmed, learned counsel, appearing on behalf of accused-appellant. I have also heard Mr. BJ Dutta, learned Additional Public Prosecutor, Assam.

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