MASUK ALI Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Dutta, learned counsel appearing for the petitioner as well as Mr. A. Ghosh, learned public prosecutor appearing for the state.

(2.) By means of this petition fled under Sec. 397 read with Sec. 401 of the Cr. P.C., the judgment and order dated 18.06.2012 delivered in Criminal Appeal No. 25 of 2012 by the Additional Sessions Judge, North Tripura, Dharmanagar has been questioned.

(3.) By the said judgment, the judgment of conviction and order of sentence dated 27.12.2011, delivered in Case No. S.T. 09(NT/D) of 2011 by the Assistant Sessions Judge, North Tripura, Dharmanagar has been upheld. Even the sentence as imposed by the trial court on the petitioner to suffer rigorous imprisonment for a term of 7(seven) years and to pay a fine of Rs. 10,000/ - in default to suffer SI for 3 (three) months has not been interfered with.