ABDUL SATTAR MAZUMDER Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A Choudhury, learned Counsel for the applicant and Mr. D.Das, learned Additional Public Prosecutor for the respondent State.

(2.) By this application under Section 389 of the Cr.P.C., the applicant has prayed for suspension and stay of the impugned order, dated 15.06.2020 passed by the learned Addl.Sessions Judge, Hailakandi in Criminal Appeal No.23/2019 upholding the Judgment and Order dated 12.04.2019 passed by the learned Addl.CJM, Hailakandi in GR Case No.2091/2015 under Section 341/323/447 of the IPC, whereby the applicant has been convicted and sentenced to undergo RI for 3 month and to pay fine of Rs.500/- and in default, further simple imprisonment for 20 days and to allow the applicant to remain on previous bail.

(3.) Heard the learned counsel for the parties and perused the grounds cited in the application and documents annexed therewith.