SRI SANJIT DEBNATH, SON OF LATE MATILAL DEBNATH, RESIDENT OF VILL - NOAGAON, BAGBARI, P.O. & P.S. - RANIRBAZAR, SUB DIVISION - SADAR, DISTRICT - WEST TRIPURA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. A. Pal, learned counsel, appearing for the revision petitioner as well as Mr. A. Ghosh, learned Additional P.P., representing the State.

(2.) AT the very outset, Mr. Pal, learned counsel for the revision petitioner submits that both the judgment and order passed by the learned Trial Court as well as by the learned Appellate Court suffer from perversity as findings cannot get any support from the evidence.

(3.) LEARNED Chief Judicial Magistrate, West Tripura, Agartala took cognizance of the offence under Section 279/304A of IPC framed the charge against the petitioner to which he pleaded not guilty and claimed to be tried.