BULBUL KALITA Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. M.A Sheikh, learned counsel for the petitioner. Also heard Mr. K.K. Das, learned Addl. PP, Assam.

(2.) The present revision petition is filed under Sec. 401 read with Sec. 482 of the Code of Criminal Procedure, 1973 assailing the judgment and order dtd. 14/5/2009, passed by the learned Sub Divisional Judicial Magistrate, Margherita in GR Case No.126/2008, convicting the accused petitioner under Sec. 420 IPC and sentencing him to suffer Rigorous imprisonment for one year and to pay a fine of Rs.3,000.00 in default to serve simple imprisonment for one month.

(3.) The further challenge is to the judgment and order dtd. 16/3/2012 passed by the learned Addl. Sessions Judge, F.T.C. No.2, Tinsukia in Criminal Appeal No.17(2)/2009, whereby the said criminal appeal was dismissed by affirming the judgment and sentence passed by the learned trial court.