NASIR UDDIN Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision is directed against the judgment and order passed by the learned Sessions Judge Hailakandi in C.R. Appeal No.29 of 2003, whereby the conviction of the petitioner recorded by the learned Chief Judicial Magistrate, Hailakandi in G.R. Case No.203 of 1996 was affirmed. The petitioner was convicted under Section 279 and 337 IPC and was sentenced to undergo SI for 15 days and to pay a fine of Rs.500/- on each count and in default to undergo SI for 7 days.

(2.) I have heard Mr. A.M. Barbhuiya, learned counsel appearing for the petitioner and Ms. B. Saikia, learned Addl. P.P. appearing for the State of Assam.

(3.) THE facts leading to the filing of this revision application may be enumerated below as follows ­