ABUL HASSAN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. K. N. Bhattacharjee, learned Senior Advocate assisted by Mr. Kohinoor N. Bhattacharjee, learned counsel appearing for the petitioners as well as Mr. P. Bhattacharjee, learned Addl. PP appearing for the Staterespondent.

(2.) By this petition under Section 397 read with Section 401 of the Code of Criminal Procedure, 1973 (Cr.P.C. in short), the judgment and order dated 28.02.2004 passed by the learned Additional Sessions Judge, Sonamura, West Tripura, in Crl. Appeal No.5(3) of 2003 has been challenged.

(3.) It is pertinent to note that by the said judgment and order dated 28.02.2004, the judgment of conviction and order of sentence of 3 years Rigorous Imprisonment and fine of Rs.2,000/- as passed by the learned Sub-Divisional Judicial Magistrate, Sonamura, West Tripura in G. R. No.195 of 1998 under Section 394 of the Indian Penal Code (IPC in short) was affirmed.