ANIL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) In connection with GR No. 202/2010, an FIR was registered against the accused namely, Sri Anil Das who was subsequently charged for having committed an offence punishable under Sections 452 and 324 IPC.

(2.) The trial court convicted the accused in relation to both the offences and sentenced him to undergo rigorous imprisonment for a period of 2 years in relation to an offence under Section 452 IPC and also sentenced him to suffer R.I for a period of 1 year in relation to an offence under Section 324 IPC. The trial Court while affirming such findings, on all counts, dismissed the appeal in toto.

(3.) After the matter was argued before this Court, Mr. B.N. Majumder, learned counsel for the petitioner fairly did not press the appeal on the question of conviction.