SAKTIPADA CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present revision petitions are filed challenging the orders dtd. 22/11/2021 passed by the learned Sessions Judge, Sepahijala, Sonamura in Case No. Criminal Appeal No.02 of 2019 (impuged order in Crl.Rev.P No.02 of 2022) and Criminal Appeal No.04 of 2019 (impuged order in Crl.Rev.P No.03 of 2022).

(2.) The accused persons and the review petitioners in Crl.Rev.P.No.2 of 2022 have challenged the order dtd. 22/11/2021 passed in Criminal Appeal No.02 of 2019, wherein the learned Sessions Judge, Sepahijala, Sonamura upheld the Judgment and Order of conviction dtd. 7/2/2019 passed by the learned Chief Judicial Magistrate, Sepahijala, Sonamura in GR-444 of 2011 sentencing the petitioners No.1 and 2 to suffer rigorous imprisonment for one year and to pay a fine of Rs.1,000.00 for the commission of an offence under Sec. 448 of IPC with default tipulation and also sentenced the convict-petitioners No.1 and 2 to suffer R.I for 7 years and to pay a fine of Rs.30,000.00 with default stipulations under Sec. 326 of IPC. The Court below further sentenced the convict-petitioners No.3 and 4 to suffer R.I. for one year and to pay a fine of Rs.1,000.00 for the commission of offence under Sec. 448 of IPC with default stipulation and also sentenced the convict-petitioners No.3 and 4 to suffer R.I. for 3 years and to pay a fine of Rs.30,000.00 with default stipulation under Sec. 326 of IPC. All the sentences were passed to run concurrently.

(3.) Against the complaint filed by the complainant in Crl.Rev.P.No.2 of 2022, in Crl.Rev.P. No.3 of 2022, the complaint has also been filed by the review petitioner No.1 of the Crl.Rev.P.No.2 of 2022 against private respondents of Crl.Rev.P No.03 of 2022 and others. So both are counterblast complaints.