DHARMESWAR BORA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This appeal is preferred from Jail against a judgment dated 20.01.2018, passed by the learned Sessions Judge, Diphu, Karbi Anglong District in Sessions Case No. 02/1993(Old)/353/2017 (New). By the impugned judgment, the accused appellant has been convicted under Section 396 of the Indian Penal Code and is sentenced to undergo Rigorous Imprisonment for life and to pay a fine of Rs. 2,000/- (Rupees two thousand) only, in default, Simple Imprisonment for 6 (six) months.

(2.) We have heard Ms. S. Bhuyan, learned Amicus Curiae appearing on behalf of the appellant and Ms. S. Jahan, learned Additional Public Prosecutor, representing the State of Assam.

(3.) The background facts of the case may be stated in brief as follows.