MD. NAZRUL ISLAM Vs. STATE OF ASSAM
LAWS(GAU)-2019-11-5
HIGH COURT OF GAUHATI
Decided on November 04,2019

MD. NAZRUL ISLAM Appellant
VERSUS
STATE OF ASSAM Respondents

JUDGEMENT

Hitesh Kumar Sarma, J. - (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 19.02.2009, passed by the learned Additional Sessions Judge (FTC), Kamrup in Criminal Appeal No. 31/2008 upholding the judgment and order, dated 23.06.2008 in GR Case No. 636/2000, passed by the learned Chief Judicial Magistrate, Kamrup convicting and sentencing the accused-revision petitioner to undergo simple imprisonment for a period of 1 (one) month under Section 279 of the IPC and simple imprisonment for a period of 3 (three) months under Section 304(A) of the IPC and to pay the compensation amounting to Rs. 10,000/-.
(2.)I have heard Mr. A Choudhury, 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 also perused the LCR including the evidence on record.


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