RANABIR BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE accused petitioner being convicted under Section 42 of the Indian Forest Act, 1927 and sentenced to suffer R. I. for two months by the learned Chief Judicial Magistrate, West Tripura, Agartala in C. R. 388 of 2001 preferred an appeal before the learned Sessions Judge, West Tripura, Agartala. The said criminal appeal No. 47 (3)/2001 was dismissed by the judgment dated 8. 8. 2002. Being aggrieved, the instant criminal revision petition has been filed challenging the aforesaid judgment dated 6. 7. 01 passed by the learned Chief Judicial Magistrate, West Tripura and also the judgment dated 8. 8. 02 passed by the learned Sessions Judge, West Tripura, Agartala.

(2.) HEARD Mr. S. Kar Bhowmik, learned Counsel for the petitioner and Mr. R. C. Debnath, learned P. P. In-charge for the respondent.

(3.) THE accused petitioner was examined by the learned Chief Judicial Magistrate, West Tripura, Agartala under Section 251 Crpc on the basis of the offence report. The substance of the acquisition was explained to the accused petitioner to which he pleaded not guilty and claimed to stand trial. No witness was examined by the accused petitioner in his defence. The prosecution examined as many as three witnesses including the complainant.