KASHEM ALI @ ABUL KASHEM Vs. STATE OF ASSAM

JUDGEMENT

(1.) HEARD Mr. A. Ahmed, learned counsel for the petitioner and the

(2.) THIS revision proceeding has been directed against the judgment dated 24th September, 2009, passed by the Chief Judicial Magistrate, Morigaon, in GR Case No.1284/2007 convicting the accused Kasem Ali of offences under Sections 335/341 IPC and sentencing him to RI for 1 year for offence under Section 325 IPC and to pay a fine of Rs.500/ - in default, imprisonment for 1 month and also to pay a fine of Rs. 500/ - in default SI for one month for offence under Section 341 IPC.

(3.) BY the same judgment, the learned trial court while acquitting accused Nazrul Islam of offence under section 325 IPC, also convicted him of offence under section 341 IPC and sentenced him to pay a fine of Rs. 500 in default SI for one month.