LAWS(GAU)-2020-6-25

MD JALALUDDIN Vs. STATE OF ASSAM

Decided On June 26, 2020
Md. Jalaluddin Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. M. Sarania, learned counsel for the petitioners and Mr. R.J. Baruah, learned Additional Public Prosecutor, Assam for the State.

(2.) This revision petition is directed against the judgment and order dated 11.04.2012, passed by the learned Sessions Judge, Nagaon in Criminal Appeal No. 24/2009, whereby the petitioners were convicted under Sections 341/ 323/ 324/34 of the IPC and sentenced them to simple imprisonment of 15 (fifteen) days under Section 341 IPC, simple imprisonment of 3 (three) months and fine of Rs. 1,000/- with default stipulation under Section 323 IPC and rigorous imprisonment of 1 (one) year and fine of Rs. 1,000/- with default stipulation under Section 324 IPC.

(3.) The prosecution case which may be relevant for disposal of this revision petition, in brief, was that on 30.06.2004 the injured, Amir Hussain was proceeding to his house after attending a meeting. When he reached near the house of the petitioner, Jalaluddin, the present petitioners alongwith some other mounted assault on him and thereby caused serious injuries. An FIR was lodged by the father of the injured, on the basis of which the police registered Dhing P.S. Case No. 101/2004 and on completion of the investigation laid charge sheet against the revision petitioners under Sections 341/ 294/ 323/ 324/ 34 IPC.