SUBASH DEB; SANJOY DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revisional application filed under Section 397 read with Section 401 of CrPC is directed against judgment and order dated 02.08.2012, passed by learned Sessions Judge, North Tripura, Kailashahar in Criminal Appeal No.17(2) of 2012, whereunder the learned Sessions Judge held the accused-appellants Subash Deb and Sanjoy Deb guilty of committing offence punishable under Section 324 of IPC and sentenced them to suffer RI for six months and to pay a fine of Rs. 10,000/- each, in default of payment of fine to suffer SI for two months.

(2.) Heard learned counsel, Mr. B. Nandi Majumder for the accused-petitioners and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) The accused-petitioners along with two others were tried by learned Chief Judicial Magistrate, North Tripura, Kailashahar in police report case No.G.R.279 of 2009 on the charges framed against them for commission of offence punishable under Sections 341, 324 and 326 read with Section 34 of IPC.