AJIT PRASAD DOLEY Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.K.N. Mohammed, learned counsel, appearing for the petitioner. Also heard Mr. B.B. Gogoi, learned Addl. Public Prosecutor, appearing for the State-respondent. By this criminal revision, filed under Section 401 read with Section 397, the judgment and order, dated 11.02.2004, passed by the learned Sessions Judge, Dhemaji, in Criminal Appeal No. 30(4) 2002, thereby dismissing the appeal and affirming the conviction and sentence, recorded by the learned trial Judge, in G.R. Case No. 23/2000, has been challenged.

(2.) The learned SDJM, Jonai, by his judgment and order, dated 02.11.2002, convicted the present petitioners under Sections 147/323 IPC and sentenced each of them to suffer rigorous imprisonment for six months under Section 147 IPC and pay fine of Rs. 1,000/- each, in default, suffer rigorous imprisonment for another period of two months. The learned Magistrate also sentenced the appellants to suffer rigorous imprisonment for six months for their conviction under Section 323 IPC.

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