KHITI KANTO SAIKIA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. B.M. Choudhury, learned counsel appearing for the appellant. Also heard Mr. K.K. Parasar, learned Addl. Public Prosecutor, representing the State of Assam.

(2.) This is an application under Sec. 397 of the Code of Criminal Procedure read with Sec. 401 of the said Code whereby the judgment and order dtd. 25/3/2014 passed by the learned Addl. Sessions Judge, Nagaon in Criminal Appeal No.31(N)/2013 is put to challenge.

(3.) In G.R. Case No.429/2010, the petitioners were convicted by the Chief Judicial Magistrate, Nagaon under Ss. 323 and 325 of the Indian Penal Code read with Sec. 34 of the said Code. The petitioners preferred an appeal before the learned Addl. Sessions Judge, Nagaon dismissed the appeal and hence this revision petition has been filed.