(1.) Heard Mr. J. Laskar, the learned counsel for the petitioners. Also heard Mr. R.R. Kaushik, the learned Additional Public Prosecutor appearing on behalf of the State respondent.
(2.) This is an application u/s 401 read with Sec. 397 of the Code of Criminal Procedure, 1973 against the Judgment and Order dtd. 27/11/2012 passed in Criminal Appeal No. 54/2011 by the learned Sessions Judge, Hailakandi dismissing the appeal and thereby affirming the judgment and order dtd. 8/9/2011 passed by the learned CJM, Hailakandi in G.R. Case No. 846/2025 convicting and sentencing the accused/petitioners to undergo S.I for 1 year and also to pay a fine of Rs.1,000.00 each in default S.I. for another 2 months for the offence convicted u/s 324/34 IPC.
(3.) The brief facts of the case is that the informant lodged an FIR with the allegation that on 7/12/2005 at about 7:30 AM the petitioners blocked the path used by the informant and when the informant protested, the accused/petitioners assaulted him causing grievous injuries on his person and on the basis of the said FIR, a case has been registered u/s 447/326 IPC.
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