MAMANI BALA SUTRADHAR Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This revisional application under Section 397 read with Section 401 CrPC is directed against the particular finding of the learned Addl. Sessions Judge, Dharmanagar, North Tripura dated 11.07.2011 in Crl. Appeal 20(3) of 2010, whereunder the learned Addl. Sessions Judge, while did not interfere in the judgment and order of conviction dated 20.08.2010, passed by learned Asst. Sessions Judge in Sessions Trial case No. 28(NT/D) of 2009 but reduced the amount of compensation from Rs.1,50,000/- to Rs.50,000/- only.

(2.) Having felt aggrieved, the petitioner, who is the victim prosecutrix of the criminal proceedings, filed the present revisional application challenging that part of the observation made by the learned Addl. Sessions Judge.

(3.) Heard learned counsel, Mr. Ratan Datta for the petitioner and learned Public Prosecutor, Mr. A Ghosh for the respondent No.1. Respondent No.2 though recorded appearance engaging learned counsel on his behalf but is absent before the Court when the matter is taken up.