SRI RAM CHANDRA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal revision petition, under Sections 397/399 of the Cr.PC, is filed against the judgment and order, dated 30.05.2005, passed by the learned Sessions Judge, Dhubri, in C.A. No. 10(1)/2005, affirming the impugned judgment and order, dated 14.03.2005, passed by the learned Judicial Magistrate 2nd Class, Dhubri, in GR Case No. 276/1998, under Sections 447/294/325 of the IPC.

(2.) None appears for the revision petitioner on repeated calls. I have heard Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State of Assam/respondent.

(3.) I have also perused the judgments of the learned Trial Court as well as the appellate Court of the learned Sessions Judge, Dhubri and also the Trial Court record, including the evidence, and accordingly, I propose to dispose of the case on merit.