PRABIN GOSWAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This Revision is directed against the judgment and order dated 11.3.93 passed by the learned Additional Sessions Judge, Jorhat dismissing the Criminal Appeal No. 32 of 1992 preferred by the accused-petitioner against his conviction and sentence passed in G.R. Case No. 2073/87 by the learned first class Judicial Magistrate u/s. 406 IPC.

(2.) The learned Judicial Magistrate sentenced him under Section 406 IPC to 2 years rigorous imprisonment and also to pay fine of Rs. 2.000/- in default to further 3 months simple imprisonment.

(3.) I have heard Mr. D.C. Mahanta, learned senior counsel for the accused-petitioner and also Ms. K. Deka, learned Public Prosecutor, Assam appearing for the State respondent. I have also considered the records of the case.