AJOY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD learned counsel, Mr. S. Lodh for the petitioner and learned Additional P.P., Mr. R.C. Debnath for the State -respondent.

(2.) THIS revisional application under Section 397 read with Section 401 Cr.P.C. is directed against the Judgment & Order dated 24.03.2009 passed by learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No. 27(3) of 2007 whereunder the learned Sessions Judge upheld the Judgment & Order of conviction and sentence dated 31.07.2007 passed by learned Chief Judicial Magistrate, West Tripura, Agartala in G.R. Case No. 145 of 2004 under Section 279 IPC.

(3.) LEARNED Additional P.P., Mr. Debnath conceding the submission of learned counsel, Mr. Lodh has submitted that minimum punishment may be inflicted upon the accused so that the purpose of law is sub -served.