SANJIT DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The appellant was convicted u/s. 354 of the Indian Penal Code (for short "IPC") and sentenced to undergo rigorous imprisonment for a period of one-and-a-half years. He was further convicted u/s. 457 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of six months. On appeal being preferred, the convictions and sentences were upheld, but it was directed that both the sentences shall run concurrently. The High Court dismissed the revision petition. Hence, these appeals by special leave.