ARUNAVA BHOWMIK Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. JM Choudhury, learned senior Advocate assisted by Mr. P. Kataki, learned counsel for the petitioner and Mr. FH Laskar, learned Public Prosecutor for the respondent.

(2.) This revision is directed against the judgment and order dated 19-02-96 passed by the learaed Sessions Judge, Sonitpur, Tezpur in Criminal Appeal No.16 (S-3)/95 whereby the appeal was dismissed.

(3.) In GR Case No. 1427/92 the petitioner Sri Arunava Bhowmik was tried along with two others for commission of the offence under Section 498 (A) IPC and on conclusion of the trial, the learned trial court acquitted the other co-accused and convicted the accused petitioner under the above section of law and sentenced to rigorous imprisonment for one year. Feeling aggrieved, the petitioner preferred Criminal Appeal No. 16 (S-3)/95 before the Sessions Judge, Sonitpur, Tezpur and vide impugned order dated 19-02-96 affirmed the order of conviction but reduced the sentence to imprisonment for six months. Hence the present revision,