MD GOLAM ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) BY Judgement and order, dated 30.04.2002, passed, in GR Case NO.434/2000, by the learned Chief Judicial Magistrate, Goalpara, the accused-petitioner, Md. Ghulam Ali, stood convicted under Sections 279, 337 and 427 IPC and he was sentenced to undergo, for his conviction under Sections 279 and 337 IPC, rigorous imprisonment for a period of three months, on each count, and also to undergo, for his conviction under Section 427 IPC, rigorous imprisonment for a period of one year, with fine of Rs. 1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a period of two months, all the sentences having been directed to run consecutively.

(2.) AGGRIEVED by his conviction and the sentences, passed against him, as indicated above, the accused-petitioner preferred an appeal, which gave rise to Criminal Appeal NO. 19/2003. By judgment and order, dated 22.06.2004, the learned Sessions Judge dismissed the appeal and affirmed the conviction and the sentences passed against the accused-petitioner. Dissatisfied with his conviction and the sentences passed against him, the accused-petitioner is, now, before this Court challenging, with the help of this revision, the legality and validity of his conviction and the sentences passed against him.

(3.) AT the trial, when the particulars of offences, under Sections 279, 337 and 427 IPC, were explained to the accused, he pleaded not guilty thereto.