SAMENDRA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D.C. Saha, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned PP along with Mr. J. Debbarma, learned counsel appearing for the State.

(2.) By means of this petition filed under Section 401 of the Cr.P.C., the petitioner has challenged the judgment dated 31.01.2014, delivered in Criminal Appeal No. 04(1) of 2014 by the Sessions Judge, North Tripura Judicial District, Kailashahar.

(3.) By the said judgment dated 09.02.2012, the judgment of conviction dated 17.01.2013 delivered in GR 335 of 2011 passed by the Chief Judicial Magistrate, North Tripura Judicial District, Kailashahar, as it then was, has been affirmed and the appeal against the said judgment dated 17.01.2013 is dismissed.