SUBRATA TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P Majumder learned counsel appearing for the petitioners as well as Mr. B. Choudhury, learned PP appearing for the state.

(2.) By means of this criminal revision petition, filed under Sec. 397 read with Sec. 401 of the CrPC, hereinafter referred to as the petitioners. The petitioners have challenged the judgment and order dtd. 28/5/2019 delivered in Crl. Appeal No.14 of 2017 delivered by the Sessions Judge, South Tripura, Belonia whereby the judgment and order of conviction and sentence dtd. 8/8/2017 delivered in case No.PRC275 of 2013 by the Judicial Magistrate 1st Class, Belonia, South Tripura has been confirmed.

(3.) By the said judgment dtd. 8/8/2017, the Judicial Magistrate, hereinafter referred to as the trial Judge, has convicted the petitioners, namely Sri Suresh Tripura, Sri Subrata Tripura, Sri Sunirmal Tripura, Sri Subash Tripura, Sri Bachan Tripura and Smt. Chandramala Tripura under Sec. 323/34 and 342/34 of the IPC and sentenced them to suffer simple imprisonment for a period of one month for committing offence punishable under Sec. 323/34 of the IPC and to suffer further imprisonment for a period of two months for committing offence punishable under sec. 342/34 of the IPC with a direction that the sentences shall run concurrently.