SRI HARIDHAN BISWAS, S/O SRI RAM CHANDRA BISWAS, RESIDENT OF BAGADI, P.S. AIRPORT, DISTRICT_WESTTRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal revision petition U/S 397 read with Section 401 of Cr.P.C., is directed against the judgment and order dated 31.05.2004, passed by learned Addl. Sessions Judge, West Tripura, Agartala, in Criminal Appeal No.8 (1)/2001, whereby and whereunder learned Addl. Sessions Judge upheld the judgment and order of conviction and sentence, dated 12.01.2001, passed by learned Chief Judicial Magistrate, West Tripura, Agartala, in case No. G.R. 911 of 1997. Learned Chief Judicial Magistrate found the petitioner guilty of committing offence punishable U/S 304(A) and sentenced him to suffer RI for 1(one) year and also found him guilty of committing offence under Section 279 of IPC and sentenced him to suffer RI for 3(three) months.

(2.) HEARD Learned Counsel, Mrs. N. Guha, appearing for the petitioner and learned Spl. P.P., R.C. Debnath for the State respondent.

(3.) I have examined the judgment and order of conviction of sentence dated 12.01.2001, passed by the learned Chief Judicial Magistrate, in case No. G.R. 911 of 1997, and also the impugned judgment dated 31.05.2004, passed by learned Addl. Sessions Judge, in Criminal Appeal No. 8 (1) of 2001. I find learned Chief Judicial Magistrate as well as learned Addl. Sessions Judge appreciated the evidence on record in proper direction and arrived at a finding of guilt of the accused petitioner.