PRAHALAD SARKAR @ PALLAB SARKAR Vs. STATE OF ASSAM

JUDGEMENT

(1.) Heard Mr. SC Biswas, learned counsel for the petitioner as well as Mr. RJ Baruah, learned Additional Public Prosecutor, appearing for the State respondent No. 1.

(2.) This criminal revision petition has been filed under Sections 401 read with Section 397 of the Cr.PC challenging the legality, propriety and correctness of the judgment and order, dated 13.02.2014, passed by the learned Sessions Judge, Morigaon in Criminal Appeal No. 31/2013 partially upholding the judgment and order, dated 30.07.2013, passed by the learned Chief Judicial Magistrate, in GR Case No. 127/2012 convicting and sentencing the revision petitioner.

(3.) The learned trial court of Chief Judicial Magistrate, Morigaon, vide his judgment and order, dated 30.07.2013, convicted the accused-revision petitioner under Sections 279/338 of the IPC. The accused-revision petitioner was sentenced to simple imprisonment for 2 (two) months with a fine of Rs. 1,000/- with a default clause under Section 279 of the IPC and also sentenced him to simple imprisonment for 3 (three) months with a fine of Rs. 1,000/- under Section 338 of the IPC with a default clause.