BIMAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision petition, under Sections 397 and 401 of the Code of Criminal Procedure (hereinafter called 'Cr.P.C.'), is directed against the judgment and order, dated 24.06.2002, passed by the learned Addl. Sessions Judge, Court No.3, West Tripura, Agartala, in Case No. Criminal Appeal 03(1) of 2000.

(2.) The appeal aforesaid, was preferred by the present petitioners as appellants, challenging the judgment and order of conviction and sentence, dated 04.12.1999, passed by the learned Chief Judicial Magistrate, West Tripura, Agartala, in Case No.C.R.2972/1997, under Section 193 of the Indian Penal Code (hereinafter called 'IPC').

(3.) By the said judgment and order, dated 04.12.1999, the learned Chief Judicial Magistrate, convicted the appellants, under Section 193 IPC and sentenced them to suffer rigorous imprisonment for three years and pay fine of Rs.1,000/- each, in default suffer rigorous imprisonment for another period of three months.