BIMAL DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision has been directed against the judgment dated 28.06.2019 passed by the learned Sessions Judge, South Tripura, Belonia in case No. Criminal Appeal 16 of 2018 affirming the judgment and order of conviction and sentence dated 29.05.2018 passed by the learned Judicial Magistrate First Class, Belonia, South Tripura whereby the petitioner was convicted under section 341 and 324 IPC and sentenced to fine of Rs.300/- and ID to SI for 10 (ten) days under section 341 IPC and RI for 6 (six) months for having committed offence punishable under section 324 IPC.

(2.) The facts of the case are as under:

(3.) Based on her FIR, PR Bari P.S. case No. 132 of 2008 under sections 341,326,447,427 and 506 IPC was registered and the investigation of the case was taken up.