ABDUR ROUF Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard learned counsel Mr. A. Roshid, for the revision petitioners and Mr. D. Das, Additional Public Prosecutor, Assam for the State/respondent. None appeared for the respondent No.2.

(2.) The petitioners stood convicted under Section 500 IPC and sentenced to Simple Imprisonment for 6(six) months and fine of Rs.500/- each with default stipulation by the learned SDJM(S) Goalpara. Aggrieved by the conviction and sentence, the petitioners preferred an appeal and by the impugned judgment, learned Appellate Court, while upholding the conviction, modified the sentence to fine of Rs.1000/- only and imposed a default sentence of 1(one) month in case of non-payment of the fine.

(3.) The judgment and order passed by the learned Appellate Court in Criminal Appeal No.1/2004 and 3/2004 has been put to challenge in this revision petition.