SUMAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Also Heard Mr. S. Ghosh, learned Addl. Public Prosecutor appearing for the state- respondent.

(2.) By means of this revision petition, the petitioner has challenged the order dtd. 5/9/2022 passed by the Ld. Sessions Judge, South Tripura, Belonia in Criminal Appeal No. 14 of 2019 affirming the judgment of conviction and sentence dtd. 30/3/2019 passed by the learned Chief Judicial Magistrate, South Tripura, Belonia in case No. PRC 249 of 2013 whereby the Ld. CJM, South Tripura Belonia convicted the petitioner for committing offences punishable under Ss. 457 and 380 of the IPC and sentences him to suffer rigorous imprisonment for 2 (two) years and to pay a fine of Rs.3000.00 and in default of payment of fine he should suffer simple imprisonment for a period of 3(three) months for committing offence punishable under Sec. 457 of the IPC, and further sentenced him to suffer rigorous imprisonment for 2 (two) years and to pay a fine of Rs.4,000.00 and in default of payment of fine, he should suffer simple imprisonment for a period of 4 months for committing offence punishable under Sec. 380 of the IPC.

(3.) The case of the petitioner, in a nutshell, is that on 27/6/2013 after closure of the Bank business of State Bank of India, Jolaibari Branch, a group of robbers broke into the Branch premises, damaged the Bank Property and had stolen away the server monitor and also tried to break down the Strong room. On the next day morning the informant came to know about the incident and thereafter a case was lodged.