SUNDAR ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B.N. Majumder, learned Sr. Advocate appearing for the petitioner as well as Mr. S. Ghosh, learned Additional Public Prosecutor for the State respondent.

(2.) This criminal revision petition has been filed under Section 397 read with Section 401, Cr. P.C against the judgment dated 4.8.2017 delivered in Criminal Appeal No. 13(4) of 2016 by Sessions Judge, Unakoti Judicial District, Kailashahar, affirming the judgment and order of conviction and sentence passed by the Judicial Magistrate, First Class, Kailashahar, in case No. PRC 68 of 2014 whereby the trial Court sentenced the petitioner to suffer simple imprisonment for one year and fine of Rs.10,000/- with default stipulation for commission of offence punishable under Section 332 IPC and further sentenced him to S.I for one year with fine of Rs.10,000/- with default stipulation for having committed offence punishable under Section 353 IPC directing that both the sentences would run concurrently. The appellate Court by the impugned judgment has affirmed the said judgment and order of conviction and sentence which has been challenged by means of this petition.

(3.) The genesis of the prosecution case is rooted in the written ejahar (FIR) filed by one Nandalal Deb, Branch Manager of Tripura Gramin Bank, Tillabazar Branch at Irani police station in Unakoti Judicial District on 25.04.2014 informing the Officer-in-Charge, Irani police station that at about 2 pm on 25.4.2014 Smt. Sofia Begam, a resident of the area came to the bank and met the said Branch Manager to know about the procedure of getting a loan from bank. She left the bank after having discussion with the informant on the issue. About half an hour thereafter she came back with one Sundar Ali who asked the informant Branch Manager to sanction a loan in favour of Smt. Sofia Begam immediately and during altercation with the informant, said Sundar Ali physically assaulted him and ransacked the computer and files in his chamber.