RIPAN PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of CrPC is directed against the judgment and order dated 15.03.2006, passed by learned Sessions Judge, South Tripura, Udaipur, in Criminal Appeal No. 36(3)/2005, whereunder, the learned Sessions Judge affirmed judgment and order of conviction and sentence dated 07.09.2005, passed by learned SDJM, Amarpur in case No. 37 of 2005.

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

(3.) IN course of trial, charge was framed against the accused for commission of offence punishable under Section 292(2)(a) of IPC to which the accused pleaded not guilty and claimed to be tried.