MD. SAIFAT ALI Vs. THE STATE OF ASSAM

JUDGEMENT

(1.) The accused petitioner stood convicted under section 447/325 of the IPC and sentenced to R.I. for 1 (One) month under section 447 and 2 years under Section 325 of the I.P.C. by the learned CJM, Morigaon in G.R. Case No.784/2004. The judgment of the learned trial court was affirmed in appeal by the learned Sessions Judge in Crl. A. No. 39/2005. Hence this revision.

(2.) Heard Mr. R. Ali, learned counsel for the accused petitioner and also heard Mr. N. K. Kalita, learned Addl. PP, Assam.

(3.) There was concurrent finding of facts arrived at by the courts and ordinary it is not open to the High Court to interfere with the concurrent finding of the facts of the courts below by re-appreciating the evidence on record in its revisional jurisdiction.