SABUJ DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Bhowmik, learned counsel appearing on instruction of Mr. A.C. Bhowmik, learned senior counsel for the petitioner as well as Mr. A. Ghosh, learned Addl. Public Prosecutor representing the State -respondent.

(2.) THIS criminal revision petition is directed against the judgment and order dated 15.10.2004 as passed in Criminal Appeal No.5(3)2004 by the learned Addl. Sessions Judge, Belonia, South Tripura, affirming the judgment of conviction and sentence passed by the learned Sub -Divisional Judicial Magistrate, Belonia, South Tripura on 21.08.2004 in Case No.G.R.215/2002 whereby the petitioner is convicted under Sections 354 and 448 of IPC to suffer rigorous imprisonment for three months and fine of Rs.1,000/ -, in default to suffer rigorous imprisonment for one month under Section 354 of IPC and fine of Rs.500/ -, in default to suffer rigorous imprisonment for 15 days for the offence under Section 448 of IPC. Both the sentences were ordered to run concurrently.

(3.) THE prosecution case in brief is notice at the outset.