PARITOSH PAUL Vs. STATE OF ASSAM

JUDGEMENT

(1.) BOTH the cases are being taken up together for hearing and final disposal by this common judgment and order as the factual matrix of both these cases are being similar and identical in nature carrying common question of law.

(2.) HEARD Mr. N. Choudhury, learned counsel for the petitioner and Mr. B. B. Gogoi, learned P. P. Assam in Crl. Rev. No. 397/03 and also Mr. N. H. Mazorbhuyan, learned counsel for the petitioner and Mr. B. B. Gogoi, learned P. P. Assam in Crl. Rev. No. 415/03.

(3.) THE correctness and legality of the appellate judgment and order dated 24-4-2003 passed by the learned Sessions Judge, cachar at Silchar in C. A. No. 13 (4)/2002 dismissing the appeal and thereby affirming the judgment and order dated 22-10-2002 passed by the learned Sub-Divisional judicial Magistrate (S), Silchar in G. R. Case no. 1840/98 by which both the petitioners in these two revision petitions were convicted under Section 14 of the Assam Game and betting Act, 1970 (for short, 'the Act') and were sentenced to Rigorous Imprisonment (for short, 'r. I. ') for six months and to pay a fine of Rs. 1000/- in default, to suffer simple imprisonment in another 1 (one) month.