MATIUR RAHMAN @ RAJU Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision is directed against the order of the learned Sessions Judge, Kamrup (M) dated 27.6.2006 in Criminal Appeal 27/2006, which is dismissed on the ground of delay, filed challenging the order of the learned Special Judicial Magistrate, Kamrup (M) dated 31.12.2005 in GR case 2355/2001 whereby the petitioner is convicted to RI for 3 months under section 385 of the IPC with fine of Rs. 500 and in default to RI for 15 days and further sentenced to RI for 3 months under section 507 of the IPC to be run concurrently.

(2.) As none appeared for appellant, Mrs. RD Mazumdar, empanelled, is appointed as Amicus Curiae to conduct the petition.

(3.) Heard Ms. R.D. Mazumdar, learned Amicus Curiae for petitioner as also Ms. S. Hazarika Bora, learned Addl Public Prosecutor for respondent.