APU RANJAN DEBNATH Vs. DIPANKAR MAJUMDER

JUDGEMENT

(1.) This is an application under Sec. 397 read with Sec. 401 of CrPC, 1973 against the Judgment & Order dtd. 10/12/2018 passed in Criminal Appeal no.42(3) of 2017 passed by Additional Sessions Judge, South Tripura, Udaipur whereby the appeal filed by the respondent No.1 Sri Dipankar Majumder was allowed setting aside the judgment of the CJM in Case No.CR(NI) 70 of 2016 convicting the respondent No.1 to suffer simple imprisonment for 1 year and to pay of Rs.6,00,000.00 i.e to suffer simple imprisonment for further period of 6 months for commission of Offence under Sec. 138 of NI Act.