MANTU ALI Vs. STATE OF ASSAM

JUDGEMENT

(1.) This revision is preferred against the judgment and order dated 16.11.2012, passed by the learned Asstt. Sessions Judge, Nalbari, rendered in Sessions Case No.149/2011, whereby the accused/petitioner was convicted u/s.341/326/307 IPC and sentenced the petitioner/accused to undergo simple imprisonment for one month u/s.341 IPC and to undergo rigorous imprisonment for 5 years u/s.326 IPC and to pay fine of Rs.3000/- in default to undergo simple imprisonment for four months and also sentenced u/s.307 IPC to undergo rigorous imprisonment for 7 years and a fine of Rs.5000/-, in default to undergo simple imprisonment for further six months. The said award of conviction and sentence was affirmed by the learned Sessions Judge, Nalbari in Crl. Appeal No.33.2012, by its order dated 29.04.2017.

(2.) I have heard Mr. K. Munir, learned counsel for the petitioners as well as Mr. BJ Dutta, learned Addl. P.P., Assam representing the State/respondent No.1. Also heard Ms. F. Begum, learned counsel appearing for the informant/respondent No.2.

(3.) I have also gone through the documents on record.