MOHANLAL KARMAKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. S.N. Tamuli, learned counsel for the petitioner. Also heard Mr. K. K. Das, learned counsel for the State/respondent No.1.

(2.) The petitioner has filed an application under Sec. 397/401 Cr.P.C. against the impugned judgment and order dtd. 28/3/2019 passed by the learned JMFC, Charaideo at Sonari in G.R. Case No. 308/2012, whereby, the petitioner was convicted under Sec. 326 IPC and sentenced to undergo rigorous imprisonment for 1(one) year and also to pay a fine of Rs.3,000.00and in default to undergo further simple imprisonment for 2(two) months.

(3.) The petitioner has also challenged the impugned judgment dtd. 5/8/2019 passed by the learned Additional Sessions Judge, Charaideo at Sonari in Criminal Appeal No. 02(2)/2019, whereby, the appeal preferred by the petitioner was dismissed.