UTTAM GHOSE Vs. STATE OF ASSAM

JUDGEMENT

(1.) This is a Criminal Revision Petition, filed under Sections 397/401 of the Cr.PC, challenging the legality, propriety and correctness of the judgment and order, dated 18.05.2009, passed by the learned Additional Session Judge, FTC, Bongaigaon in Criminal Appeal No. 02(1)/2007 dismissing the appeal by upholding the order of conviction/sentence passed by the learned Sub-Divisional Judicial Magistrate (S), Bongaigaon, vide order, dated 18.12.2006 in GR Case No. 263/2004 convicting the accused-revision petitioner under Section 498(A) of the IPC and sentencing him to suffer simple imprisonment for 6 (six) months and to pay a fine of Rs. 500/- and in default of payment of fine sentence to suffer for another 1 (one) month.

(2.) I have heard Mr. MU Mahmud, learned counsel for the accused-revision petitioner as well as Mr. NK Kalita, learned Additional Public Prosecutor, appearing for the State respondent.

(3.) I have perused the petition as well as the annexures furnished therewith. I have perused the records of the learned trial court including the evidence available therein.