KOUSHIK DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By this application, the applicant has prayed for suspending the judgment and order of conviction and sentence dated 16.08.2019 passed by the Sessions Judge (Sri G. Sarkar), Dharmanagar, North Tripura in Criminal Appeal No. 01 of 2019 under section 374 Cr.P.C. upholding the judgment and order of conviction and sentence dated 04.01.2019 passed by the Assistant Sessions Judge, North Tripura, Dharmanagar in case no. ST/T-2/18/2015 and convicting the applicant to suffer R.I. for 5 years and to pay a fine of Rs. 10,000/-, in default, to suffer further S.I. for 6 months, till final disposal of the revision petition.

(2.) Heard Mr. B. Deb, learned counsel appearing for the applicant as well as Mr. Ratan Datta, learned PP appearing for the State-respondent.

(3.) After perusal of the judgment, I find that both the courts below have stated that there are some minor discrepancies, though it does not affect the main version of the witnesses.