LAWS(GAU)-2018-2-163

ANIL GOGOI Vs. THE STATE OF ASSAM

Decided On February 13, 2018
Anil Gogoi Appellant
V/S
The State Of Assam Respondents

JUDGEMENT

(1.) This is a criminal appeal, filed under Section 374(2) of the Cr. PC, challenging the judgment and order, dated 5.11.2012, passed by the learned Special Judge, Assam, in Special Case No. 7 of 2011, convicting and sentencing the accused-appellant to undergo rigorous imprisonment for 3-1/2 years and to pay an fine of Rs. 10,000/- in default to undergo rigorous imprisonment for 6 months.

(2.) None appears for the accused-appellant on call. I have heard Mr. B.J. Dutta, learned Additional Public Prosecutor for the state respondent.

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