NITYA BORA @ NITYANANDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) This criminal revision petition is filed, under Section 401, read with Section 397 of the Code of Criminal Procedure, challenging the legality, propriety and correctness of the judgment and order, dated 20.10.2009, passed by the learned Sub-Divisional Judicial Magistrate (Sadar), Jorhat, as well as the judgment and order dated 18.05.2010, passed by the learned Sessions Judge, Jorhat, in Criminal Appeal No.35/2009, upholding the order of conviction as well as sentence recorded by the trial court of learned Sub-Divisional Judicial Magistrate(Sadar), Jorhat, referred to above.

(2.) I have heard Mr. TJ Mahanta, learned Senior counsel for the revision petitioners. I have also heard Mr. RJ Baruah, learned Additional Public Prosecutor, Assam.

(3.) I have perused the evidence recorded by the learned trial court and the judgments passed by learned trial Court as well as the learned appellate court.