KRISHNA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revision petition is directed against the judgment and order, dated 15.4.2004, passed by the learned Sessions Judge, North Tripura, Kailashahar, in Criminal Appeal No. 13 (4) of 2002. Aggrieved by the said judgment and order, the convict-appellant, as petitioner, has come up with this revision petition, under sections 401 and 397 read with section 482 of the Code of Criminal Procedure (hereinafter called, CrPC).

(2.) I have heard Mr. I. Chakraborty, learned counsel, appearing for the petitioner and Mr. A. Ghosh, learned Addl PP, appearing for State-respondent.

(3.) The prosecution case, as revealed during the trial, in brief, may be stated as follows: