RANJIT 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 & Order dated 20.12.2008 passed by learned Additional Sessions Judge, Khowai, West Tripura in Criminal Appeal No. 8(4)/2008.

(2.) HEARD learned counsel Mr. H.K. Bhowmik for the petitioners and learned P.P., Mr. A. Ghosh for the State -respondent.

(3.) LEARNED Judicial Magistrate, First Class by impugned Judgment dated 14.11.2008 found the accused -appellant guilty of the offence punishable under Section 324 read with Section 34 of IPC and sentenced him as aforesaid. The petitioners Ranjit Das and Sanjit Das preferred Criminal Appeal No. 08(4) of 2008, but it was dismissed and the sentence was maintained.