LAWS(GAU)-2014-2-103

KESHAM ALI @ ABDUL KESHAM Vs. STATE OF ASSAM

Decided On February 28, 2014
Kesham Ali @ Abdul Kesham Appellant
V/S
STATE OF ASSAM Respondents

JUDGEMENT

(1.) Heard Mr. A. Ahmed, learned counsel for the petitioner and the learned Addl. PP appearing for the state respondent.

(2.) This revision proceeding has been directed against the judgment dated 24th Sept., 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 Penal Code and sentencing him to RI for 1 year for offence under Sec. 325 Penal Code and to pay a fine of Rs. 500.00 in default, imprisonment for 1 month and also to pay a fine of Rs. 500.00 in default SI for one month for offence under Sec. 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 Penal Code and sentenced him to pay a fine of Rs. 500 in default SI for one month.