MANGAL SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee, Learned counsel assisted by Mr. Sajib Ghosh, Learned counsel appearing on behalf of the applicant.

(2.) The appellant has preferred an appeal under Sec. 374(2) of Cr.P.C. challenging the judgment and order of conviction and sentence dtd. 13/12/2024 delivered by Learned Additional Sessions Judge, South Tripura, Belonia in connection with Case No.S.T.18(Type-1) of 2023. By the said judgment, Learned Trial Court has found the appellant to be guilty and sentenced him to suffer RI for three years and pay a fine of Rs.1,00,000.00, id to suffer further SI for two months under Sec. 494 of IPC and also the Learned Trial Court found the appellant to be guilty of offence punishable under Sec. 417 of IPC and sentenced him to suffer RI for one year and pay a fine of Rs.1,00,000.00, id to suffer SI for two months with further direction that the sentences shall run concurrently. Along with the petition another application under Sec. 389 of Cr.P.C. is filed for suspending the judgment and order of conviction and sentences dtd. 13/12/2024 delivered by Learned Additional Sessions Judge, South Tripura, Belonia in connection with Case No.S.T.18(Type-1) of 2023.

(3.) Learned P.P., Mr. Raju Datta has appeared on behalf of the State-respondent.