ANKUR DEBBARMA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal revision petition under Section 397 read with Section 401 of Cr.P.C. is directed against judgment and order dated 16.11.2009 passed by learned Sessions Judge, Agartala, West Tripura in Criminal Appeal No. 4(1)/2009 whereunder the learned Sessions Judge upheld the judgment and order of conviction and sentence dated 05.03.2009 passed by learned Chief Judicial Magistrate, Agartala, West Tripura in case No. G.R. 622 of 2003 under Section 489 of I.P.C.

(2.) HEARD learned legal aid counsel, Ms. R. Guha for the petitioner and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) LEARNED Chief Judicial Magistrate at the conclusion of trial passed impugned judgment dated 05.03.2009 holding the accused petitioner guilty of the charge framed against him under Section 409 of I.P.C. and sentenced him to suffer RI for five years and to pay a fine of Rs. 50,000/ - in default of payment to suffer further RI for six months.