SARIFUL HUSSAIN Vs. STATE OF ASSAM OPPOSITE PARTY

JUDGEMENT

(1.) This revision arises from the judgment and order of conviction and sentence passed by the Chief Judicial Magistrate, Jorhat under S.29 of Police Act in CR Case No. 697 of 1981 and affirmed by the Sessions Judge Jorhat in Criminal Appeal No. 41 (3) of 1982.

(2.) Facts leading up to this criminal revision petition may shortly be stated:

(3.) Mr. A.K. Phukan, the learned counsel for the petitioner has contended that no notice was given to the petitioner as is provided under S.42 of the Police Act and, therefore, conviction and sentence are bad in law. Miss U. Baruah, the learned counsel for the State has contended that no notice is required for a criminal prosecution under S.42 of the Police Act.