PRANTOSH SARKAR Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed against the impugned judgment of conviction and sentence dated 10.05.2012, passed by the learned Additional Sessions Judge, West Tripura, Agartala, Court No. 2 in Case No. Criminal Appeal 30(3) of 2011, whereby the learned Appellate Court has upheld the order of conviction under Sec. 279 of the IPC as well as Sec. 337 of the IPC and modified the sentence of SI from 6 months to 3 months for commission of offence under Sec. 279 of the IPC and also upheld the order of sentence to suffer SI for 3 months for commission of offence under Sec. 337 of the IPC. Both the sentences shall run concurrently.

(2.) Heard Mr. S. Lodh, learned counsel appearing for the petitioner. Also heard Mr. R.C. Debnath, learned Addl. P.P. appearing for the respondent State.

(3.) Perused the records and also heard the learned counsel appearing for the parties. Mr. Lodh, learned counsel appearing for the petitioner while urging for setting aside the judgments of the learned Trial Court as well as the learned Appellate Court would contend that both the courts below failed to consider the necessary ingredients for commission of offence under Sec. 279 of the IPC.