BHAGYA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) By the judgment and order dated 30.3.93 passed in Sessions Case No. 1(s)/89, learned Add;. Sessions Judge, Sonitpur at Tezpur convicted the accused Bhagya Hazarika and Sadhan Debnath under Section 366 IPC and sentenced them thereunder to 3 years R.I. and also to pay a fine of Rs. 300/- each, in default to further 3 months R.I.

(2.) Being aggrieved the accused Bhagya prefferred Criminal Appeal No. 104 of 1993 and accused Sadhan Criminal Appeal No. 75 of 1993. By an order dated 26.7.93 passed in Criminal Appeal No. 104/93, this Court directed that both the appeals be heard analogously by the same Bench.

(3.) I. therefore, propose to dispose of both the appeals by this common judgment.