SHRI MRIDUL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) AND ORDER (Oral) - This is a Criminal Revision Petition, filed under Sections 397/401 read with section 482 of the Cr.P.C., 1973 praying for setting aside the judgment and order, dated 23.08.2007, passed by the learned Sessions Judge, in Criminal Appeal No. 18 of 2007, sentencing the accused petitioner to suffer Simple Imprisonment for 3 (three) months under Section 323 of the IPC.

(2.) Heard Mr. P. Bhowmick, learned counsel for the revision petitioner. Also heard Mr. NJ Dutta, learned Additional Public Prosecutor, appearing for the State of Assam.

(3.) I have perused the petition as well as the impugned order annexed with the petition.