RANJIT DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this revisional application under Section 397 read with Section 401 of CrPC, the accused petitioners, named above, challenged the judgment and order of conviction and sentence dated 04.03.2006 passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 2(1)/2006, whereunder, the learned Sessions Judge upheld the judgment and order of conviction and sentence dated 14.12.2005 passed by learned Judicial Magistrate, 1st Class, Udaipur in case No. G.R.482 of 2004 under Sections 323 and 341 read with Section 34 of IPC and modified the sentence under Section 323 of IPC, with a direction that the accused petitioners shall suffer sentence of SI for three months and pay a fine of Rs. 1,000/ - each under Section 323 of IPC and upheld the sentence of SI for one month and a fine of Rs. 500/ - under Section 341 of IPC as passed by learned trial judge.

(2.) HEARD learned counsel, Mr. S. Sarkar for the accused petitioners and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) AGGRIEVED , the convict/accused persons preferred Criminal Appeal No. 2(1) of 2006 and the learned Sessions Judge dismissed the appeal with modification of sentence under Section 323 of IPC as indicated hereinbefore.