SUKHENDRA DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Criminal Revision Petition is directed against the judgment dated 03.05.2014 passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No.44(3) of 2013 whereby learned Sessions Judge has upheld the conviction and sentence of the petitioner under Section 471 of the Indian Penal Code (IPC hereunder) while setting aside his conviction and sentence under Section 468, IPC.

(2.) The facts of the prosecution case, in brief, are as follows:

(3.) Based on this FIR, Bodhjungnagar P.S. Case No.07 of 2007 under Sections 471 and 417 of IPC was registered against the petitioner and investigation was taken up.