PRADIP SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A Acharjee, learned counsel appearing for the petitioner as well as Mr. S Debnath, learned Addl. PP appearing for the State.

(2.) This revisional petition emerges from the judgment and order dated 28.04.2016 delivered in Crl. Appeal No. 02 of 2016 by the Sessions Judge, South Tripura, Belonia. By the said judgment dated 28.04.2016, the finding of conviction and the order of sentence dated 07.12.2015 delivered in case No. PRC 135 of 2012 returned by the Judicial Magistrate 1st Class, South Tripura, Belonia have been upheld.

(3.) By the said judgment and order dated 07.12.2015, the petitioner was convicted for committing offence punishable under Section 279/337 read with Section 304-A of the IPC and sentenced to suffer rigorous imprisonment for three months under Sections 279/337 of the IPC. That apart, the petitioner has been sentenced to suffer imprisonment for 1(one) year with fine of Rs.6000/- with default stipulation for committing offence punishable under Section 304-A of the IPC.