MAMIN HOSSEN Vs. THE 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 09.09.2009 passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No. 22(3) of 2008, whereunder the learned Sessions Judge upheld the judgment and order of conviction and sentence of the accused petitioner under Section 304A of IPC passed by the learned Chief Judicial Magistrate, West Tripura, Agartala dated 10.09.2008 in Case No. G.R. 689 of 2007.

(2.) HEARD learned counsel, Mr. D.C. Roy for the petitioner and learned public prosecutor, Mr. A. Ghosh for the State -respondent.

(3.) COGNIZANCE was taken on the basis of the police report and in course of trial the accused was examined under Section 251 of Cr.P.C., to which he pleaded not guilty and claimed to be tried.