MOHAMMAD SIDDIQUE HUSSAIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Both these Crl. Revn. and Crl. Appeal are directed against the same judgment of Addl. Sessions Judge, Nagaon, passed in Sessions Case No. 166 (N)/97 on 23-9-98. The revision-petition filed wrongly was substituted by Crl. Appeal later and both have been tagged together for disposal.

(2.) By the impugned judgment and order of conviction and sentence the appellant was convicted u/Ss. 457 and 323 of IPC and sentenced to undergo S.I. for one year and to pay a fine of Rs. 500, in default of fine, to further S.I. for one month for offence u/S. 457, IPC. He was also sentenced to one year S.I. for offence u/S. 323, IPC. Both sentences were ordered to run concurrently. Being aggrieved this appeal has been presented.

(3.) I have heard learned lawyer for the appellant, None appeared for the respondent. Perused the materials in the Lower Court Records, that was called for, including the impugned judgment and evidence on record in particular.