DILIP ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of filing this criminal revision petition, petitioner has challenged impugned judgment dated 17.08.2017 delivered in Criminal Appeal No. 02(01) of 2017 by the Additional Sessions Judge, Gomati Judicial District, Udaipur affirming the judgment and order of conviction and sentence dated 14.12.2016 passed by the Judicial Magistrate, First Class, Udaipur in Case No. PRC (SP) 156 of 2014 convicting the petitioner for commission of offence punishable under sections 279 and 338 of the Indian Penal Code (IPC for short) and sentencing him to RI for 4 months for offence under section 279 IPC and RI for 1 year for having committed offence punishable under section 338 IPC.

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

(3.) Based on his FIR, RK Pur PS case No. 97 of 2014 under sections 279 and 338 IPC was registered and investigation of the case was taken up by police.