LAB KUMAR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. C. Bhowmik, learned senior counsel assisted by Mr. D. Sarkar, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned public prosecutor appearing for the state.

(2.) The victim, the name withheld for purpose of protecting her indentity in the records, and the petitioner have filed a petition for compounding the offence committed by the petitioner under Section 448/354 of the IPC for which the petitioner has been convicted by the judgment dated 20.08.2013, delivered in GR No. 335 of 2010 by the Judicial Magistrate, First Class, Belonia South Tripura and that judgment has been affirmed by the judgment and order dated 30.11.2013 by the Additional Sessions Judge,South Tripura, Belonia in Criminal Appeal No. 08 of 2013.

(3.) The petitioner has filed this Revision petition under Section 397 read with section 401 of the Cr.P.C. against the said judgment dated 30.11.2013. The petitioner was sentenced to suffer rigorous imprisonment for 6(six) months and to pay a fine of Rs.1000/- with default imprisonment of 30 days for commission of offence under Section 448 of the I.P.C. and further rigorous imprisonment of 6(six) months with a fine of Rs. 3000/- in default, to suffer simple imprisonment of 30(thirty) days under Section 354 of the I.P.C.