UJJAL MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant revision petition is filed challenging the judgment dated 02.02.2016 passed by the learned Additional Sessions Judge, Court No. 2, West Tripura, Agartala in criminal appeal No. 08 of 2016, whereby, the learned Additional Sessions Judge upheld the order of conviction under Section 3 of the Indian Passport (Entry into India) Act, 1920 (as amended in the year 2000) read with Rule 6 of Indian Passport (Entry into India) Rules 1950 and sentence to suffer RI for 4 months and to pay a fine of Rs. 40,000/- in default of payment of money to suffer SI for further 4 months passed by the learned Chief Judicial Magistrate, West Tripura, Agartala in C.R. Case No. 08 of 2016.

(2.) Heard Mr. D. Dutta, learned counsel appearing for the petitioner. Also heard Mr. A. Ghosh, learned P.P. appearing for the respondent State.

(3.) As agreed by the learned counsel appearing for the parties, the instant revision petition is taken up for disposal at the motion stage itself. The prosecution case briefly stated is that on 01.01.2016 at about 2100 hours while S.I of Police Sri Swapan Das along with his staff was performing mobile duty at Gajaria area, at that time they noticed that the petitioner was moving suspiciously there. Subsequently, they have detained him and also asked him about his where-about and during interrogation it was revealed that he entered into Indian Territory from Bangladesh without having any valid passport to visit the house of his relatives.