ASISH ROY 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 of conviction and sentence dated 02.06.2007 passed by learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No. 7(1) of 2007 whereunder the learned Sessions Judge partly upheld the judgment and order of conviction and sentence dated 07.02.2007 passed by learned Chief Judicial Magistrate, West Tripura, Agartala in Case No. GR 198 of 2004.

(2.) HEARD learned counsel, Mr. S. Choudhury who has appeared on behalf of learned counsel, Mr. B. Deb for the petitioner and learned P.P., Mr. A. Ghosh for the State respondent.

(3.) WHILE exercising jurisdiction under Section 397 read with Section 401 of Cr.P.C. in a case of revision this Court is required to see the correctness, legality and propriety of the judgment/order passed by the lower Courts and the regularity of the proceedings conducted by the lower Courts. This Court is not generally required to meticulously examine the evidence on record and re -appreciate the same unless it is shown that there is perversity in the appreciation of the evidence.