LAXMAN DEBNATH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of Cr.P.C. is directed against judgment and order dated 13.08.2008 passed by the learned Additional Sessions Judge, Belonia, South Tripura, in Criminal Appeal No. 10(3) of 2008, whereunder the learned Additional Sessions Judge upheld the judgment and order of conviction and sentence dated 26.06.2008 passed by the learned Sub -Divisional Judicial Magistrate, Belonia, South Tripura in Case No. G.R. 14 of 2006.

(2.) HEARD learned counsel, Mr. P. Majumder, for the petitioner and learned Public Prosecutor, Mr. A. Ghosh, for the State -respondent.

(3.) ON the basis of that FIR, P.R. Bari P.S. Case No. 4/2006 under Section 498A of IPC was registered and after investigation, police submitted charge sheet against the accused persons for commission of offence punishable under Section 498A of IPC.