BHOLA SATNAMI Vs. STATE OF ASSAM

JUDGEMENT

(1.) By judgment and order, dated 05.08.2004, passed, in Criminal Appeal No. 1(2) of 2003, by the learned Sessions Judge, Cachar, Silchar, the learned Sessions Judge, while upholding the conviction of the accused- petitioner, Bhola Satnami, under Section 412 IPC, by the judgment and order, dated 31.03.2003, passed, in Sessions Case No. 40 of 2001, by the learned Asstt. Sessions Judge No. 2, Cachar, Silchar, has reduced the sentence of the accused-appellant inasmuch as the accused-petitioner had Crl. Rev. P. 623 of 2004 been sentenced by the learned trial Court to suffer rigorous imprisonment for a period of 4 (four) years with fine of Rs. 1,000/- and, in default of payment of fine, suffer R.I. for a further period of 3 months, but the same has been modified by the learned appellate Court by sentencing the accused-petitioner to suffer rigorous imprisonment for a period of 2 (two) years with fine of Rs. 1,000/- and, in default of payment of fine, suffer rigorous imprisonment for a further period of 3 (three) months.

(2.) Aggrieved by his conviction, as recorded by the learned trial Court and upheld by the learned appellate Court, and also by the sentence, which has been, eventually, passed against him by the learned Sessions Judge, in the appeal, the accused-petitioner has challenged his conviction and the sentence passed against him by way of this revision.

(3.) I have heard Mr. J. C. Barman, learned counsel for the accused-petitioner, and Mr. K. Munir, learned Addl. Public Prosecutor, Assam.