RANJAN RUDRA PAUL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this revisional application, the petitioner challenged judgment and order dated 28.03.2011 passed by learned Additional Sessions Judge, Khowai, West Tripura in Criminal Appeal No. 08 of 2010, whereunder the learned Additional Sessions Judge upheld the judgment and order of conviction and sentence dated 22.11.2010 passed by the learned Judicial Magistrate (Ist Class), Khowai, West Tripura in case No. G.R. 209 of 2008.

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

(3.) LEARNED Judicial Magistrate(Ist Class) in course of trial framed charges against the petitioner for commission of offence punishable under Sections 354 and 324 of IPC, to which he pleaded not guilty and claimed to be tried.