RAJIB DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY filing this revision petition, the petitioner has challenged the judgment and order, dated 10.03.2003, passed by the learned Addl. Sessions Judge, West Tripura, Agartala, in Cril. Appeal No.12(1)/2002, whereby and whereunder, the learned Addl. Sessions Judge, confirmed and upheld the judgment and order, dated 16.01.2002, passed by the learned Judicial Magistrate 1st Class, Agartala, West Tripura, in case No. G.R.657/2000. BY the aforesaid judgment and order, dated 16.01.2002, the learned Judicial Magistrate, convicted the revision petitioner for the offences under Sections 279 and 304A of the Indian Penal Code (for short 'IPC') and sentenced him to suffer simple imprisonment for one month, for his conviction, under Section 279 IPC and rigorous imprisonment for six months, for his conviction, under Section 304A IPC.

(2.) I have heard Mr. B.N. Majumder, learned counsel, appearing for the revision petitioner and Mr. R.C. Debnath, learned Special Public Prosecutor for the State-respondents.

(3.) AT the close of the evidence for the prosecution, the accused petitioner was examined under Section 313 Cr.P.C. He denied the allegations, brought against him and declined to adduce any defence witness.