PULIN BIHARI ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal under Section 374 of the Code of Criminal procedure, 1973(for short, Cr. P. C. ) is directed against the judgment and order of conviction and sentenced dated 15.09.2005, passed by learned Additional Sessions Judge, Belonia, South Tripura, in Sessions Trial No. S. T. 20(ST/B)/2005.

(2.) Heard learned counsel, Mr. A. Bhowmik for the appellant and learned P. P. , Mr. D. Sarkar, assisted by learned counsel, Mr. R. C. Debnath for the State respondent.

(3.) Brief facts, leading to the trial of the criminal case in hand, may be noted thus: