RANJIT DEBNATH Vs. 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 dated 05.05.2014 passed by learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No. 3 of 2014, whereunder, the learned Sessions Judge affirmed the judgment and order of conviction and sentence dated 23.03.2013 passed by learned Chief Judicial Magistrate, West Tripura, Agartala in PRC Case No. 829 of 2012.

(2.) HEARD learned counsel, Mr. M.K. Roy for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent.

(3.) AGGRIEVED , the accused preferred Criminal Appeal No. 3 of 2014 in the Court of Sessions Judge and by impugned judgment dated 05.05.2014 learned Sessions Judge dismissed the appeal and hence this revisional application.