BINAY DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. T. D. Majumder, learned counsel appearing for the appellant as well as Mr. A. Ghosh, learned Additional Public Prosecutor appearing for the State.

(2.) This appeal filed under Section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as CrPC ) is directed against the judgment of conviction and order of sentence dated 29.11.2011 as passed by the learned Addl. Sessions Judge, Court No.2, West Tripura, Agartala in case No. ST 75 of 2011 whereby the appellant has been convicted and sentenced to suffer simple imprisonment for two years and a fine of Rs.10,000/- in default of payment of fine to suffer further SI for six months. It was further directed that the period of detention of the accused as under trial prisoner from 06.07.2010 to 13.07.2010 be set off from the sentence.

(3.) The Prosecution case, as transpired from the records, in brief, can be noticed as under: