NIL KUMAR DAS DHALAI 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 of sentence dated 02.12.2008, passed by learned Addl. Sessions Judge, Kamalpur, North Tripura, Kailashahar, in Criminal Appeal No.4/2008, whereunder the learned Addl. Sessions Judge upheld the judgment and order of conviction and sentence, dated 28.06.2008, passed by learned SDJM, Kamalpur, North Tripura in Case No. G.R. 173/2007, of the petitioner under Section 324 of IPC.

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

(3.) ON the basis of an FIR lodged by Jharna Das(PW1), wife of Harinanda Das, O/C Kamalpur PS registered Kamalpur PS Case No.53/2007 under Section 325 read with Section 34 of IPC and after investigation submitted charge sheet against both the accused persons named in the FIR.