KRISHNA GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE judgment and order dated 22. 11. 2002 passed by the learned Sessions Judge, West Tripura, Agartala in Criminal Appeal No. 21 (2) 2002 affirming with modification the judgment and order dated 27. 03. 2002 with passed by the learned Judicial Magistrate, 1st Class, Agartala, West Tripura in G. R. Case No. 877 of 1999 has been challenged in this revision petition.

(2.) HEARD Mr. H. K. Bhowmik, learned counsel for the revision petitioner and Mr. R. C. Debnath, learned Public Prosecutor in-charge of the case.

(3.) THE substance of accusation was explained to the accused/revision-petitioner to which the accused/revision petitioner pleaded not guilty and claimed to be tried.