TITU DATTA Vs. THE 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, dated 08.08.2008, passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 13(3)/2008 where -under the learned Sessions Judge upheld the judgment and order of conviction and sentence dated 20.06.2008 passed by learned Judicial Magistrate 1st Class, Udaipur, South Tripura in Case No. GR 14 of 2007.

(2.) HEARD learned counsel Mr. A. Pal for the accused -petitioner and learned Addl. P.P., Mr. R.C. Debnath for the State -respondent.

(3.) IMMEDIATELY after the accident, P.W. 1 Hare Krishna Nama lodged the FIR in writing before the O.C., R.K. Pur P.S. and accordingly, R.K. Pur P.S. case No. 14/2007, under Sections 279, 338 and 427 of IPC was registered and investigation was taken up.