DILIP SINGH Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Singh, learned Counsel, appearing for the Petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor, appearing for the State-Respondent.

(2.) By this criminal revision, filed under Section 401 Code of Criminal Procedure, me convict-Petitioner has challenged the judgment and order, dated 30.01.2004, passed by the learned Ad-hoc Addl. Sessions Judge, Hojai, in C.A. No. 53(N)2003, thereby upholding the judgment and order, dated 04.11.2003, passed by the learned Judicial Magistrate, 1st Class, Hojai, Sankardevnagar, in GR. Case No. 466/2001, under Section 498A IPC.

(3.) The facts, that is necessary for disposal of this revision petition, may, in brief, be stated as follows: