ABDUL MANNAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. R.Goswami, learned counsel for the accused/petitioner and Mr. K.Munir, learned Addl.P.P,Assam for the State Respondents.

(2.) The accused/petitioners were convicted under 34/341/ 448/323 IPC and sentenced to pay fine of Rs. 250/- each under Section 341/34 IPC, in default, to suffer S.I. for 3 days and they were sentenced to pay fine of Rs. 750/- each under Section 448/34 IPC, in default, to suffer S.I. for 7 days and further sentenced to pay fine of Rs. 500/- each under Section 323/34 IPC, in default to suffer S.I. for 10 days vide judgment dated 30.4.04 rendered by the learned Judicial Magistrate, Ist. Class, Karimganj in GR Case No. 731/2000.They preferred an appeal before the learned Session Judge, Karimganj which was registered as Criminal Appeal No. 23(2)/04 and the said Appeal was dismissed vide judgment and order dated 29.9.2004 passed by the learned Additional Sessions Judge, Karimganj.

(3.) Being dissatisfied with and aggrieved by the appellate order upholding the convic-tion and sentence, the convicts/petitioners are before this court.