SWAPAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Roy, learned counsel for the petitioner and Mr. S. Das, learned Public Prosecutor, State of Tripura.

(2.) This is an application for revision under section 401 read with Sec. 397 and 482 Cr. P.C. 1973.

(3.) I have perused the judgment dated 19.6.1995 passed by the learned Sessions Judge, South Tripura Udaipur in Criminal Appeal No. 14 (2) 1995 arising out of G.P. Case No. 116 of 1994 of the Court of the learned Chief Judicial Magistrate, South Tripura, Udaipur for the offence punishable under Sec. 379 read with section 511 of the I.P.C. convicting the accused and sentencing him to suffer simple imprisonment for one month and to a fine of Rs. 200.00 and in default to payment of fine to suffer simple imprisonment for further 10 days.