DHANEWSARI MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. S.C. Biswas Learned Counsel for the accused/appellant. Heard also Mr. B.B. Gogoi learned Addl. P.P., Assam.

(2.) THIS appeal has been represented against the judgment and order dated 30.9.2003 passed by Ad hoc Additional Sessions Judge No. 1 Kamrup, Guwahati, in sessions Case No. 80(K)/99 under Section 325, IPC convicting the accused/appellants and sentencing him to under go simple imprisonment for 3 (three) years and to pay fine of Rs. 3000 and in default to undergo for SI for another 6 (six) months for his conviction under Section 325, IPC.

(3.) THE prosecution, in order to bring home the charge against the accused/appellant, examined 8 (eight) witnesses including the Investigating Officer and the Medical Officer. After trial and on hearing the Learned Counsel for the parties, the learned trial court convicted and sentenced the accused/appellant as mentioned earlier.