TANAY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal filed by the convict-appellant against the judgment and order of conviction and sentence dtd. 22/11/2018, passed by the learned Special Judge, Gomati Judicial District, Udaipur in connection with Case No. Special 05 (TPID) of 2015 whereby and whereunder the appellant was convicted and sentenced to suffer RI for 4(four) years and also to pay fine of Rs.50,000.00 only with default stipulation for commission of offence under Sec. 3 of the Tripura Protection of Interest of Depositors (Financial Establishment) Act, 2000, [here-in-after referred to as " TPID Act, 2000"] and further sentenced to suffer R.I for 1(one) year for commission of offence under Sec. 406 of the Indian Penal Code.

(2.) Brief Facts:

(3.) Altogether, 24 (twenty four) nos. of witnesses were examined and some documents were exhibited[Exbt. MO-1 to Exbt. MO-39/2].