SANDIP KUMAR BUCHA Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. J. M. Choudhury, learned Sr. counsel assisted by Mr. M. H. Choudhury, learned Counsel for the appellant. Also heard Mr. K. Munir, learned Addl. P. P. , Assam.

(2.) THE appellant challenges the judgment and order dated 8. 8. 08 passed by the learned Sessions Judge, Morigaon in Sessions Case No. 26/06 convicting and sentencing the appellant to undergo R. I. for 2 years and a fine of Rs. 3000/- in default, further R. I. for 3 (three) months under Section 498a IPC.

(3.) ON the basis of the aforesaid F. I. R. a crime being Morigaon P. S. Case No. 100/2005 was registered under Section 304-B IPC. The police on completion of the investigation submitted chargesheet under Section 304-B IPC against the accused/appellant. The case was committed to the Court of learned Sessions Judge, Morigaon.