PADMA DEORI Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M. Khan, learned Amicus Curiae, appearing for the petitioner. Also heard Mr. K. Munir, learned Addl. P.P., Assam, for the State respondent.

(2.) By filing this revision under Section 397 Cr.P.C. read with Section 401/482 Cr.P.C., the petitioner who is a convict in connection with G.R. Case No. 152/2002 of the Court of the learned CJM, Dhemaji, has challenged the judgment and order, dated 2.6.2003, passed by the learned Addl. CJM, Under Section 341/326/324/325/323 IPC and the judgment and order, dated 18.12.2003, passed by the learned Sessions Judge, Dhemaji, in Criminal appeal No. 16(2)/2003, whereby the learned Sessions Judge, while upholding the conviction, modified the sentence of imprisonment requiring the convicted person i.e. the petitioner to suffer rigorous imprisonment for two years under section 326 and pay fine of Rs. 2,000/- under Section 326/325 IPC, in default, suffer simple imprisonment for 3 months each.

(3.) By the judgment and order dated 2.6.2003 passed in the said G.R. Case, the learned Addl. CJM, while convicting the petitioner for the offences under Sections 341/326/325/324/323 IPC sentenced him to suffer, R.I. for one month and pay fine of Rs. 100/- in default suffer S.I. for another period of 7 days for his conviction under Section 341 IPC, R.I. for 4 years and pay fine of Rs. 10,000/- in default suffer S.I. for 6 months for his conviction under Section 326 IPC, R.I. for one year and pay fine of Rs. 5,000/- in default suffer S.I. for 3 months for his conviction under Section 325 IPC, R.I. for 6 months and pay fine of Rs. 1,000/- in default suffer S.I. for 2 months for his conviction under Section 324 IPC, R.I. for 3 months and pay fine of Rs. 300/- in default suffer S.I. for 1 month for his conviction under Section 323 IPC.