FIROZ MIAH 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 of conviction and sentence dated 24.03.2006, passed by learned Addl. Sessions Judge, Belonia, South Tripura, in Criminal Appeal No.2(1) of 2006, whereunder, the learned Addl. Sessions Judge upheld the judgment and order of conviction with modification of sentence, passed by learned SDJM, Belonia on 13.02.2006 in Case No. G.R.225 of 2004.

(2.) Heard learned counsel, Mr. S. Sarkar for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent.

(3.) Prosecution case is that, on 17.11.2004 at about 2030 pm, a group of miscreants, numbering 8/10 persons stormed the office and residential quarters of the forest officials at Rajnagar Wildlife Range and they abused the Assistant Wildlife Warden, Gautam Karmakar(PW9) using filthy language and also thrown brickbats causing damage to the window panes. They also damaged official vehicle bearing No. TRG.814 which was parked in the range office compound and broken the windshield glass, etc. of the vehicle. PW9 Gautam Karmakar, Assistant Wildlife Warden and other forest officials residing in different quarters in the office premises witnessed the occurrence but initially they did not come out seeing the aggressive miscreants.