SRI NANTU NANDI Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. S. Sarkar, learned counsel appearing for the petitioner as well as Mr. R.C. Debnath, learned Addl. Public Prosecutor appearing for the state. This is a petition filed under Section 397 read with Section 401 of the Cr.P.C. against the judgment and order dated 18.01.2008 passed by the Addl. Sessions Judge, West Tripura, Khowai in Criminal Appeal No. 7(4) of 2007, whereby the judgment and order of conviction and sentence dated 23.11.2007, delivered in G.R. No. 12/2005 by the Judicial Magistrate, Khowai, West Tripura has been affirmed.

(2.) THE petitioner, by the said judgment and order dated 23.11.2007 has been convicted under Section 325 of the IPC and sentenced to suffer two years RI and to pay fine of Rs. 5,000, in default thereof to suffer RI for three more months.

(3.) BASED on the said ejahar, Teliamura P.S. Case No. 06/2005 under Sections 341/325/34 of the IPC was registered and taken up for investigation. After investigation, the charge -sheet was filed against the petitioner under Sections 341/325 of the IPC and the charge was accordingly framed, to which the petitioner pleaded complete innocence and claimed to face the trial.