LAWS(GAU)-2003-5-33

KRISHNA DEKA Vs. BICHITRA DEKA ALIAS LAHKAR

Decided On May 23, 2003
KRISHNA DEKA Appellant
V/S
BICHITRA DEKA @ LAHKAR Respondents

JUDGEMENT

(1.) The judgment and order under challenge in the present revision was passed by learned Sessions Judge, Marigaon, on 19.6.2001, in Crl. Appeal No. 7/2001, upholding the judgment and order, dated 26.02.2001, passed by the learned Sub-Divisional Judicial Magistrate, Marigaon, in CR Case No. 2466/ 99 convicting the accused-petitioner under Section 406 I.P.C. and sentencing him to undergo rigorous imprisonment for a period of 6(six) months.

(2.) Briefly stated, the materials facts leading to the present revision may be stated as follows:-

(3.) I have perused the materials on record including the impugned judgments and orders, lave heard Mr. S. Medhi, learned counsel for the accused-petitioner, and Mr. J. Ahmed, learned counsel for the complainant-opp. party. I have also heard, Mr. B. Rajkhowa, learned Addl. P.P. for the State.