RAJESWAR RAI MEDHI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal revision petition is filed, under Section 397/401 of the Code of Criminal Procedure, against the judgment and order dated 20-09-2007, passed by the learned Sessions Judge, Nalbari, in Criminal Appeal No. 18 of 2005, upholding the conviction and sentence passed by learned Judicial Magistrate Second Class, Nalbari, in GR Case No. 1015/2000, convicting and sentencing the accused-revision petitioner to undergo simple imprisonment for one year, for the offence punishable under Section 324 of the IPC and to pay a fine of Rs. 500/-, in default of payment of fine, to undergo simple imprisonment for one month, for the offence punishable under Section 447 of the IPC,.

(2.) None appears for the revision petitioners. I have heard Mr. B Sarma, learned Additional Public Prosecutor, Assam.

(3.) I have perused the materials on record including the judgments passed by learned trial Court as well as the appellate Court. I have gone through the evidence on record.