DIPANKAR DEKA Vs. SUMAN SHYAM, HITESH KUMAR SARMA

JUDGEMENT

(1.) We have heard Mr. K. Sarma, learned counsel appearing on behalf of accused-appellant. We have also heard Mr. R.J. Baruah, learned Additional Public Prosecutor, appearing for the State of Assam.

(2.) Assailing the judgment and order dated 7.6.2017, passed by the learned Sessions Judge, Barpeta, in Sessions Case No. 296 of 2012, the appellant has preferred the instant appeal along with a separate application being I.A.(Crl.) No. 581 of 2017, praying for suspension of the sentence and to release him on bail.

(3.) The appellant in this case has taken the plea of juvenility at the appellate stage. Mr. Sarma, learned counsel for the appellant has prayed for setting aside the conviction of the appellant and to remand the matter before the learned Juvenile Justice Board, Barpeta, forfurther proceeding in accordance with law.