PARUL BALA DAS 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 25.01.2006, passed by the learned Additional Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 37(4)/2005, whereunder the learned Additional Sessions Judge upheld the judgment and order of conviction and sentence dated 24.08.2005, passed by the learned Sub -Divisional Judicial Magistrate, Dharmanagar, North Tripura in G.R. Case No. 249 of 2001.

(2.) HEARD learned counsel, Mr. C.S. Sinha, for the petitioner and learned counsel, Ms. S. Deb Gupta, for the State -respondent.

(3.) LEARNED Sub -Divisional Judicial Magistrate found the accused petitioner guilty of the charge under Sections 279/304A of IPC and sentenced him to suffer R.I. for three months for commission of offence punishable under Section 279 of IPC and also to suffer R.I. for one year and to pay a fine of Rs. 2,000/ -, in default to suffer further R.I. for three months for commission of offence punishable under Section 304A of IPC. Both the substantive sentences were directed to run concurrently.