NAYAN LAL DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This application under Section 401 read with Section 397 Cr.P.C. is directed against the judgment of the learned Sessions Judge dated 29.81.97 passed in Criminal Appeal No. 11(2) of 1997 upholding the order of conviction and sentence passed by the trial Court upon the petitioner for commission of offence under Section 279 and 338 IPC.

(2.) I have heard Mr. B.N. Majumdar, learned counsel appearing on behalf of the petitioner andi Mr.S.Das, learned Public Prosecutor appearing on behalf of the State of Tripura.

(3.) The facts material for the purpose of disposal of this application may be stated as under: