PRADIP CHAKRABORTY Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant Revision Petition is filed under Section 397 read with Section 401 of Cr.P.C. against the judgment and order dated 22.08.2006 passed by the learned Addl. Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 20(3) of 2006 wherein the learned Addl. Sessions Judge upheld the judgment of conviction but modified the order of sentence dated 01.07.2006 passed by the learned Judicial Magistrate, 1st Class, Dharmanagar in GR 190 of 2005, from one year rigorous imprisonment with a fine of Rs. 5000/ - to the extent of simple imprisonment for one year with fine of Rs. 5000/ -, in default to pay fine to suffer further imprisonment for three months as awarded by the trial court.

(2.) HEARD Mr. B Banerjee, learned counsel for the petitioner as well as Mr. A Ghosh, learned PP appearing for the respondent State.

(3.) AFTER investigation the police submitted the charge -sheet against the accused petitioner and on receipt of the charge -sheet, learned SDJM took cognizance of the offence against the accused petitioner for the offence punishable under Section 498(A) IPC and transferred the case before the learned Judicial Magistrate, 1st Class, Dharmanagar, North Tripura.