DIPESH KANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Das, learned counsel appearing for the appellants as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the state.

(2.) THIS is an appeal by the convicts under Section 374 of the Cr.P.C. By the judgment and order of conviction and sentence dated 30.08.2010 passed by the Addl. Sessions Judge, North Tripura, Kamalpur, in Case No. S.T.27(NT/KMP)/2009, the appellants have been convicted under Section 380 of the IPC and sentenced to suffer rigorous imprisonment for three years and to pay fine of Rs. 3,000, in default thereof, to suffer simple imprisonment for six months. Being aggrieved by the said judgment and order of conviction and sentence, this appeal has been preferred by the appellants.

(3.) BASED on the said ejahar, Kamalpur P.S. Case No. 17/2009, under Sections 454/380/436/411 of the IPC was registered and taken up for investigation.