GANGA BHUSAN CHOUDHURY & OTHERS Vs. STATE

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this revision application filed under section 397/401 read with section 482 of the CrPC, the petitioners have challenged the impugned judgment and order of conviction dated 30.6.2003 passed by the learned Sessions Judge, Bongaigaon in Criminal Appeal No. 12 (3) of 2001 dismissing the appeal and thereby upholding the judgment and order dated 10.8.2001 passed by the learned Addl Chief Judicial Magistrate, Bongaigaon in case No. OR 38 of 1998 by which the petitioners were convicted under section 323/326/34 Penal Code and sentenced to undergo rigorous imprisonment for three months and to pay a fine of Rs.500, in default to suffer simple imprisonment for ten days.

(3.) On meticulous scrutiny of the materials available on record including the impugned judgments and orders of the Courts below, this Court is of the view that the learned Courts below on proper appreciation of the evidence on record as well as on perusal of the relevant documents came to the correct findings. It also appears that in order to arrive at the above findings the learned Courts below relied on the deposition of the witnesses particularly PWs 2, 3, 4 and 5 and also the medical evidence so adduced by PW 6.