LAKHU CHANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this criminal revision petition, the convict petitioner has challenged the judgment and order dated 23.12.2004 passed by the learned Addl. Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 19(4) of 2004 whereby and whereunder the learned Addl. Sessions Judge upheld the order of conviction under Section 448/323 IPC passed by the learned Judicial Magistrate, first class, Dharmanagar on 30.9.2004 in G.R. case No. 141 of 2004 and modified the sentence passed relating to the offence under Section 323 IPC to the extent to suffer R.I. for three months instead of six months and also maintained the order of sentence to pay Rs. 1000/- relating to commission of offence under Section 448 IPC.

(2.) Heard Mr. D.C. Roy, learned counsel appearing for the petitioner as well as Mr. R.C. Debnath, learned Addl. P.P. for the State respondent.

(3.) The prosecution case, in short, is as follows: