SRI TAHER HOSSAIN, S/O LATE ABDUL SOBAN OF TOWN RANGKANG P.S. BIRGANJ, AMARPUR DISTRICT-SOUTH TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal revision petition under Section 397 read with 401 of CrPC is directed against the judgment and order dated 15.06.2004, passed by learned Sessions Judge, South Tripura, Udaipur in Criminal Appeal No. 16 (2) of 2004, by which the learned Sessions Judge affirmed the judgment and order of conviction and sentence dated 08.04.2004, passed by learned Judicial Magistrate, First Class, Amarpur, in G.R. case No. 80 of 2002 under Section 323 of IPC. Learned Magistrate, found the accused -petitioner guilty of committing offence under Section 323 of IPC, sentenced him to suffer RI for one year and to pay a fine of Rs. 1,000/ -, in default, to suffer SI for further period of one month. The learned Sessions Judge while affirming the finding of conviction was pleased to reduce the sentence to suffer RI for six month and to pay a fine of Rs. 1000/ -, in default, to suffer SI for further one month.

(2.) THE revisional application was filed on 02.08.2004. None appears for the petitioner to argue the case. By an order dated 18.11.2011, passed by this Court, it was cautioned that if the petitioner remains absent, the matter would be heard and disposed of on merit. Learned Addl. P.P., Mr. P. Bhattacharjee, present for the State respondent is heard.

(3.) I have gone through the judgment and order of conviction and sentence passed by the learned Magistrate and also the judgment and order passed by the learned Sessions Judge. I have also gone through the evidence recorded during trial.