MRIDUL DAS Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a Criminal Revision Petition, filed under Sections 397/401 read with Section 482 of the Cr.PC, praying for setting aside the judgment and order, dated 23.08.2007, passed by the learned Sessions Judge, in Criminal Appeal No. 18/2007, 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.