BHOLA HAZARIKA Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS revision impugns the judgment and order, dated 22.2.1996, passed by the learned Additional Sessions Judge, Sonitpur, Tezpur, in Crl. Appeal No. 4(5 -1)794, upholding the conviction of the accused -petitioner under Section 411 IPC and the sentence passed against him to undergo rigorous imprisonment for 3 months.

(2.) THE case against the accused -petitioner, as unfolded at the trial, may, in brief, be stated as follows : -

(3.) ON conclusion of the trial, the trial Court, on finding the two accused, namely, Bakul Das and Tepuram Das, guilty of the charges framed against them under Sections 457 and 380 IPC, convict and sentenced them accordingly. So far as the present accused -petitioner is concerned, he was found guilty of the charge framed under Section 411 IPC and he was convicted accordingly and the sentence, as indicated hereinabove, was passed against him. The accused -petitioner preferred an appeal, which was registered as Crl. Appeal No. 4(5 -1)/91, against the order of his conviction and the sentence passed against him. The learned appellate Court dismissed the appeal and maintained the conviction and also the sentence passed against him. The accused -petitioner has, now, approached this Court with the present revision. However, at the time of hearing of the revision, none appears on behalf of the accused -petitioner.