ABDUL MALEK AHMED Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. HRA Choudhury, learned Senior Counsel assisted by Mr. Azad Ahmed for and on behalf of the petitioner and Mr. D. Das, learned Additional Public Prosecutor for and on behalf of the respondent/State.

(2.) The present revision petition has been preferred against the concurrent findings of the learned trial court as well as the learned appellate court, whereby the present petitioner has been convicted by the learned trial court under sections 448/326 IPC and sentenced to simple imprisonment for three months under section 448 IPC, and sentenced to undergo S.I. for 3 (three) years and to pay a fine of Rs. 5,000/-, in default to undergo S.I. for one year under Section 326 IPC. The sentence was directed to run concurrently.

(3.) The petitioner preferred an appeal being C.A. No. 1(2)/2010 before the learned appellate court against the judgment and order of the learned trial court, which was dismissed by the learned appellate court. Hence, this revision.