FIROJ ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Ms. P. Boruah, learned counsel petitioner and Mr. B.B. Gogoi, learned Additional Public Prosecutor for the State respondent No. 1.

(2.) Legality, propriety and correctness of the judgment and order dtd. 26/6/2023, passed by the learned Sessions Judge, Sonitpur, Tezpur, in Criminal Appeal No. 01 (S-1)/2020, is impugned in this revision petition under Sec. 397, read with Sec. 401 of the Cr.P.C.

(3.) It is to be noted here that vide impugned judgment and order dtd. 26/6/2023, the learned Sessions Judge, Sonitpur, Tezpur has upheld the judgment and order dtd. 22/1/2020, passed by the Court of learned Chief Judicial Magistrate, Sonitpur, Tezpur, in G.R. Case No. 249/2011. It is also to be noted here that vide judgment and order dtd. 22/1/2020, the learned Chief Judicial Magistrate, Sonitpur, Tezpur has convicted the petitioner under Sec. 380, IPC and sentenced him to suffer simple imprisonment for a period of six months and also to pay a fine of Rs.500.00 and in default, to undergo simple imprisonment for another fifteen days.