NARESH CHANDRA PAUL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. B. Deb, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the respondent.

(2.) IN terms of the order dated 28.05.2015, Smti. Kajal Lata Paul wife of Sri Swapan Paul, resident of Uttar Kalaban, P.S. R.K. Pur, District, Gomati, Tripura has appeared before this court and stated that the petitioner has expressed his remorse, sought her mercy and thereafter she has decided not to insist for punishment of the petitioner, namely Naresh Ch. Paul, who has been convicted by the Judicial Magistrate, 1st Class, Court No. 1, Udaipur, Gomati Judicial District in case No. PRC 181 of 2013 under Section 354/447 of the IPC.

(3.) BEING aggrieved, the petitioner filed an appeal in the court of the Sessions Judge, Gomati District, Udaipur being Criminal Appeal No. 48(4) of 2013 and the said appeal was dismissed by the judgment and order dated 18.11.2014 on affirming the judgment of conviction and order of sentence passed by the trial court. This revision petition is against the said judgment and order dated 18.11.2014.