MINTU SENAPTI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. TJ Mahanta, learned counsel for the petitioner and Ms B. Rajjkhowa, learned Addl Public Prosecutor, Assam.

(2.) The order dated 4.2.2003 passed by the learned Addl Sessions Judge (Ad-hoc), Jorhat in Criminal Appeal No. 61 of 2002 is under challenge in the present revision.

(3.) In Criminal AppealNo.61 of 2002, afore mentioned, the petitioner has challenged as an appellant, the judgment and order dated 22.10.2002 passed by the learned Chief Judicial Magistrate, Jorhat in GR Case No. 189 of 1998 convicting the petitioner under section 392, IPC and sentencing him to undergo rigorous imprisonment for a period of one year with fine of Rs. 5,000 and in default, to undergo rigorous imprisonment for a further period of two months. This appeal was dismissed by the impugned order dated4.2.2003 on the ground that the appellant was absent without any steps.