ARUN MITRA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of Cr.P.C. is directed against the judgment and order of conviction and sentence dated 16.06.2006 passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 12(1)/2006, whereunder he has affirmed the judgment and order of conviction and sentence dated 08.03.2006 passed by the learned SDJM, Sabroom in Case No. GR 60 of 2005.

(2.) HEARD learned legal aid counsel, Mr. M. Choudhury for the petitioner and learned Additional P.P., Mr. R.C. Debnath for the State -respondent.

(3.) POLICE investigated the case and submitted charge sheet against Arun Mitra and Nani Gopal Debnath. In course of trial charges were framed against Arun Mitra and Nani Gopal Debnath for commission of offence punishable under Section 468 and 471 of IPC and after trial learned SDJM found accused Arun Mitra guilty of both the charges and sentenced him to suffer R.I. for three years for each of the offences and directed that the sentences shall run concurrently.