PUTUL DAS Vs. STATE OF ASSAM AND OTHERS

JUDGEMENT

(1.) Heard Mr. S.K. Goswami, learned counsel for the petitioner and Ms. S. Jahan, learned Addl. P.P., Assam for the State/respondent No. 1.

(2.) This revision petition is directed against the judgment and order dated 20.03.2017 passed by the learned Additional Sessions Judge, Biswanath Chariali, in Crl.A. No. 1(S-1)/2016. By the said judgment, the appellate court dismissed the appeal, upholding the judgment and order of the learned Trial Court in GR Case No. 577/2014, whereby the petitioner was convicted under Section 279/427 IPC and sentenced to pay fine of Rs. 500/- under Section 279 IPC and Rs. 3000/- under Section 427 IPC with default stipulation.

(3.) As per prosecution case, on 26.07.2014, the petitioner, who was driving a motorcycle intentionally hit the car of the informant and left the place. The informant chased him and after moving one kilometer, he could intercept the accused, who rebuked him with slang language and also threatened him with dire consequence. An FIR was lodged by the informant Dhan Bora, on the basis of which, police registered a case and after usual investigation, submitted charge sheet against the present petitioner under Section 279/427/294/506 IPC.