(1.) Both the afore noted revision petitions arise out of the same appellate judgment passed by the learned Sessions Judge, Kamrup in Criminal Appeal No.70 of 2009, whereby the conviction of the appellants under Section 336/427/323/34 IPC was upheld, however, the sentences imposed was slightly modified. The complainant as well as the convicted accused persons preferred the aforenoted revision petitions against the appellate judgment and order passed by the learned Sessions Judge, Kamrup. Since both the criminals revisions arise out of the same appellate order,
(2.) The facts leading to the filing of these revision applications may be stated in brief as follows - Accused petitioners are husband and wife. The petitioner No.1 is a civil servant working as Circle Officer, Chhaygaon. The petitioner No.2, is also Government servant, working as District Programmer Officer, Morigaon. Both of them are senior Govt. servants. On 16.1.2005 at around 10.30 A.M., while the informant, namely, Miss Arpana Devi was standing in her Varanda along with her elder sister Miss Utpala Devi and her father, the accused persons named above started a quarrel with them without any rhyme or reason and also started hurling stones on them.
(3.) The accused persons also assaulted the informant and her elder sister. Hence the FIR. Based on the FIR the police launched investigation and on completion of investigation submitted charge -sheet against both accused petitioners, alleging commission of offence under section 336/427/323/34 of I.P.C.