MD. BADRUT ZAMAN Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. A. Dasgupta, learned Senior Counsel for the petitioner. Also heard Mr. P. Borthakur, learned Additional Public Prosecutor for the State respondent.

(2.) The petitioner herein is an employee of NF Railways and has preferred the present criminal revision petition under Sec. 401 read with Sec. 482 of Cr.P.C. assailing a judgment dtd. 1/11/2011 passed by the learned Judicial Magistrate 1st Class, Rangia in CR case No. 112/2008, whereby the petitioner was convicted under Sec. 498(A) of IPC and he was sentenced to undergo Simple Imprisonment for one year and pay a fine of Rs.5000.00 and in default to undergo Simple Imprisonment for 3 months. The further challenge is the appellate judgement dtd. 19/6/2013 passed by the learned Additional Sessions Judge (FTC), Kamrup, Rangia in Criminal Appeal No. 76/2011 preferred by the present petitioner, whereby the judgment passed by the learned trial court was upheld.

(3.) The petitioner has filed the connected I.A being I.A. (Crl.) 1203/2024, with a prayer that the petitioner be granted benefit under Sec. 360/361 of the Cr.P.C. and Ss. 4 and 12 of the Probation of the Offenders Act, 1958. Certain facts are brought on record in this regard which are recorded herein below:-