MANOJIT DEBBARMA S/O MANGAL DEBBARMA; KAMAL DEBBARMA, S/O RAM KR DEBBARMA; RABI DEBBARMA, S/O RAMESH DEBBARMA, OF BAGBARI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revision petition is directed against the judgment dated 13-05-2005 passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No.38(2) of 2004 whereby he dismissed the appeal of the present petitioners and upheld the judgment dated 22-05-2004 passed by the learned Judicial Magistrate Ist Class, Agartala, West Tripura in G.R. 130 of 2002 whereby he convicted the accused-petitioners of having committed offences punishable under sections 448 and 325 read with section 34 of the Indian Penal Code (IPC) and sentenced them to suffer rigorous imprisonment for 3(three) months for commission of offence punishable under section 448 of IPC. They were also sentenced to suffer rigorous imprisonment for a period of 1(one) year and to pay a fine of Rs.2000/- each and in default thereof to suffer further rigorous imprisonment for 2(two) months in respect of the offence committed under section 325 of IPC.

(2.) In this revision petition, the petitioners have raised three issues,

(3.) The allegations, briefly stated, are that when the injured along with his friends was sitting in a room belonging to another friend, the accused persons entered the said room and beat up the injured and it is further alleged that a sword was used in causing injuries on the person of the injured.