SUKANTA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing this criminal revision petition, petitioner has challenged the judgment and order dtd. 4/6/2020 passed by the Session Judge, South Tripura, Belonia in Criminal Appeal No.04 of 2020. The Chief Judicial Magistrate, South Tripura, Belonia by his judgment and order dtd. 11/12/2019 passed in Case No. PRC(SP) 91 of 2014 convicted the petitioner under Sec. 279 and 338 IPC and sentenced him to R.I for one year and fine of Rs.1,000.00 with default stipulation for offence punishable under Sec. 338 IPC without passing any separate sentence under Sec. 279 IPC. The learned Session Judge by the impugned judgment modified the sentence to R.I for three months and fine of Rs.1,000.00 with default stipulation.

(2.) Aggrieved petitioner has challenged the impugned judgment passed by the learned Session Judge by means of filing this criminal revision petition mainly on the following grounds:

(3.) The factual background of the case is as under: