MD. SAFIK BAKSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition is directed against the Judgment dated 14.7.2015 passed by the learned Sessions Judge of Unakoti Judicial District, Kailashahar in Case No. Criminal Appeal 2 of 2019. Each of the accused petitioners were convicted and sentenced to RI for three years and fine of Rs.10,000/- with default stipulation by the learned Judicial Magistrate of the First Class, Kailashahar in Case No. PRC 72/2015 for having committed offence punishable under Section 325 read with Section 34 of the Indian Penal Code (IPC hereunder). The learned Session Judge by the impugned judgment while affirming their conviction reduced their sentence from RI for three years to RI for six months with fine of Rs.2000/-. Hence, this criminal revision petition.

(2.) The brief facts are as under:

(3.) Based on her FIR Kailashahar P.S Case No.20 of 2015 dated 02.05.2015 under Section 325 read with Section 34 IPC was registered and investigation of the case was taken up.