DIPAK BASU Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal, under Section 374 of Cr.P.C., is directed against the judgment and order of conviction and sentence, dated 28.01.2006, passed by learned Additional Chief Judicial Magistrate, West Tripura, Agartala, in case No. GR 569 of 03. Learned Magistrate found the accused appellants guilty of committing offence punishable under Section 325 read with Section 149 of IPC and sentenced them to suffer R.I. for 5 years and to pay a fine of Rs.2000/ - each in default of payment to suffer S.I. for 6(six) months and again sentenced them to suffer S.I. for 2(two) years for each of the offence under Section 148 IPC and under Section 149 read with Section 448 IPC and further sentenced them to pay a fine of Rs.1000/ - each under Section 149 read with Section 427 of IPC.

(2.) BEING aggrieved and dis -satisfied, the appellants preferred the appeal and prayed for setting aside the judgment and order of conviction and sentence.

(3.) HEARD learned counsel, Mr. S.Sarkar for the appellants and learned Addl. P.P., Mr. A. Ghosh for the respondent.