NIDHU BHUSAN NATH; NIRMAL NATH; NIHAR RANJAN NATH; DILIP NATH; MAKHAN NATH AND OTHERS Vs. STATE OF TRIPURA AND OTHERS

JUDGEMENT

(1.) These revision petitions are filed by the petitioners namely Nidhu Bhusan Nath, Nirmal Nath, Nihar Ranjan Nath, Dilip Nath and Makhan Nath challenging the judgment and order dated 24.08.2006 passed by the learned Additional Sessions Judge, North Tripura, Dharmanagar (hereinafter referred to as the appellate Court) in Criminal Appeal no. 14(2) of 2006 where-under the learned Additional Sessions Judge affirmed the order of conviction and sentence passed by the learned Sub Divisional Judicial Magistrate (hereinafter referred to as the trial Court), North Tripura, Dharmanagar convicting the petitioners under Sections 326/342 of the IPC and sentenced the petitioners Nirmal Nath, Nihar Ranjan Nath, Nidhu Bhusan Nath, Dilip Nath and Makhan Nath to suffer rigorous imprisonment of six months for commission of offence under Section 342 of the IPC and petitioner Nirmal Nath to suffer two years rigorous imprisonment and also to pay a fine of Rs.1,000/- in default of payment of fine to suffer further rigorous imprisonment for 2 months for the offence under Section 326 of the IPC and other petitioners were sentenced to suffer rigorous imprisonment for two years and also to pay a fine of Rs.1,000/- each in default of payment of fine to suffer further rigorous imprisonment of two months of each convicts for the offence punishable under Section 326 of the IPC read with Section 149 of the IPC. The punishment awarded for all the offences shall run concurrently.

(2.) Heard Mr. B.Deb and Mr. P.Saha, learned counsel appearing for the petitioners as well as Mr. RC Denath, learned Additional Public Prosecutor appearing for the State respondent.

(3.) As both the revision petitions arise out of the common judgment passed by the learned Additional Sessions Judge and learned Sub Divisional Judicial Magistrate, North Tripura, Dharmanagar, these revision petitions are taken up together for disposal.