SUBHASH DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition is directed against the judgment dtd. 30/11/2017 delivered in Criminal Appeal No. 29 of 2016 by the Sessions Judge, South Tripura, Belonia affirming the judgment and order of conviction and sentence dtd. 16/11/2016 passed by the Judicial Magistrate First Class, Sabroom, South Tripura Judicial District in Case No. PRC 27 of 2015 (WP) whereby the petitioners were convicted and sentenced as follows:

(2.) By means of filing this criminal revision petition the petitioners have challenged their conviction and sentence, as aforesaid.

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