This appeal is directed against the Judgment Order of Sentence dated and respectively passed by the learned Sessions Judge Majuli in Sessions Case No JM whereby the accused appellant was ... convicted under Section IPC and sentenced thereof to undergo Rigorous Imprisonment for seven years with fine of Rs - only and in default Simple Imprisonment for another two months in addition as well as under Section IPC and sentenced thereof to undergo Rigorous Imprisonment for five years with fine of Rs - only and in default Simple Imprisonment for another two months in addition respectively Both the sentences were directed to run concurrently