SUKHEN PATARI Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 of Cr.P.C. is directed against judgment and order dated 24.04.2008 passed by learned Addl. Sessions Judge, Belonia, South Tripura in Criminal Appeal No. 15(3)/2007 whereunder the learned Addl. Sessions Judge partly allowed and partly dismissed the judgment and order of conviction and sentence dated 17.08.2007 passed by learned Judicial Magistrate, First Class, Belonia in case No.GR 43/2003.

(2.) HEARD learned senior counsel, Mr. P.K. Biswas for the petitioners and learned P.P., Mr. A. Ghosh for the State respondent.

(3.) IN the course of trial charges were framed against the accused petitioners and 13 others for commission of offence punishable under Sections 148, 149, 427 and 506 of IPC to which the accused petitioners and other accused persons pleaded not guilty and claimed to be tried.