NARAYAN PODDER Vs. 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 of conviction and sentence dated 12.05.2008, passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No.2(1) of 2007, where -under the learned Sessions Judge has upheld the judgment and order of conviction and sentence dated 22.12.2006, passed by learned Chief Judicial Magistrate, South Tripura, Udaipur in Case No. GR 246 of 1995.

(2.) HEARD learned counsel Mr. D. Bhattacharjee for the petitioners and learned Public Prosecutor, Mr. A. Ghosh for the State -respondent.

(3.) PROSECUTION case, in short, is that the accused petitioner Narayan Podder was an extra departmental employee (stamp vendor) of R.K.Pur Post office at Udaipur and the other accused Smt. Saraswati Saha is his wife.