BIJOY JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned counsel for the appellant. Also heard Mr. D. Sarkar, learned Public Prosecutor assisted by Mr. R. Debnath, learned Special Public Prosecutor for the respondent.

(2.) The present appeal under Section 374(2) of Cr.P.C. has been preferred against the judgment dated 16.11.1995 passed by the learned Chief Judicial Magistrate, South Tripura, Udaipur in Case No. G.R. 199 of 1993 convicting the appellant under Section 392 of I.P.C. sentencing him to suffer rigorous imprisonment for 7 years and to pay a fine of Rs. 10,000/- and in default of payment of fine to suffer further rigorous imprisonment for one year.

(3.) The appeal was initially admitted on 15.02.1999 and the lower Court records were called for. This Court while entertaining bail application of applicant in Criminal Appeal granted the bail application on 24.11.2000. It appears that while admitting this criminal appeal certain necessary aspects were missed from the esteemed notice of this Court more specifically the admissibility of appeal against the order of conviction of 7 years passed by the Chief Judicial Magistrate, South Tripura, Udaipur for the offence under Section 392 of I.P.C.