ARINDAM DATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal revision is directed against the judgment and order dated 31. 7. 2002 passed by the learned Addl. Sessions Judge, Khowai, West Tripura in Criminal Appeal No. 11 (2) of 2002 upholding the judgment and order dated 30. 4. 2002 passed by the learned SDJM, Khowai, West Tripura in G. R. case No. 311 of 2002 and thereby convicting the accused/revision petitioner for the violation of the provisions of Rules 14 and 15 of the Tripura Foodgrains (Distribution) Control Order, 1972 (hereinafter referred to as the Control Order) and thus sentencing the revision-petitioner to suffer one year simple imprisonment and to pay a fine of Rs. 5,000, in default, further SI for three months.

(2.) HEARD Mr. S. Chakraborty, learned counsel appearing for the revision-petitioner and Mr. R. C. Debnath, learned PP-in-Charge for the State.

(3.) THE learned SDJM, Khowai convicted the accused/revision petitioner for violation of Rules 14 and 15 of the Control Order aforesaid and sentenced him to suffer SI for one year and to pay a fine of Rs. 5000, in default, to suffer SI for further three months. Being aggrieved by the said judgment and order the accused preferred an appeal before the learned Addl. Sessions Judge, Khowai, West Tripura and the learned Addl. Sessions Judge by the impugned judgment and order dated 31. 7. 2002, while dismissing the appeal, affirmed the conviction and the sentence passed by the learned trial Judge.