BISWAJIT DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This petition has been filed challenging the impugned judgment dated 10.01.2011 delivered by the Sessions Judge, South Tripura, Udaipur in Criminal Appeal No.01(1) of 2010 affirming the conviction and sentence of the petitioner under Sections 448 and 497 of the Indian Penal Code (IPC hereunder) passed by the Sub-Divisional Judicial Magistrate, Sabroom by his judgment dated 30.11.2009 in Case No.GR 62 of 2009.

(2.) The brief facts of this case are as under:-

(3.) Based on his FIR, MNB PS case No.33 of 2009 under Sections 448, 497 and 323 read with Section 34 IPC was registered against the wife of the Informant (PW-1), petitioner Biswajit Debnath and his associates namely, Mithun Banik and Nitta Hari Banik and investigation of the case was endorsed to Sri P.K. Dey, Sub-Inspector of Police of Manubazar police station.