DURJOY CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This revisional application, under Section 397 read with Section 401 of Cr.P.C., is directed against the judgment and order dated 24.07.2004, passed by learned Sessions Judge, West Tripura, Agartala, in Criminal Appeal No.37 (2) of 2001, under which the learned Sessions Judge affirmed the judgment and order of conviction and sentence dated 22.05.2001, passed by learned Judicial Magistrate, First Class, Agartala, West Trip-ura, in case No. GR 379 of 1993, whereby and whereunder the learned Magistrate found the accused-petitioner guilty of committing offence under Section 417 of IPC and sente-nced him to suffer RI for one year.

(2.) Brief Fact:-

(3.) Heard learned counsel, Mr. P.K. Biswas for the petitioner and learned Addl. P.P., Mr. A. Ghosh for the State respondent.