SAMIR SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an application in revision by Shri Samir Saha and Shri Tuku Mia whose conviction and sentence under Section 363 and 365 of IPC have been upheld by learned Sessions Judge, South Tripura, Udaipur with modification to the extent that both the petitioners are to suffer rigorous imprisonment for six months for each of the offences punishable under Sections 363 and 365 of IPC. The sentences were, however, ordered to run concurrently.

(2.) The case of the prosecution, so far as it is now material, may be summarised briefly as follows :-

(3.) But again on 21-5-1996 Smt. Sikha was found missing. So her brother Narayan Debnath lodged an FIR with O/C, Birganj P.S. narrating the above facts.