HIRAN MIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE petitioner has filed this revision petition under Section 397 read with Section 401 Crpc for quashing/setting aside the judgment and order dated 15. 05. 2003 passed by the learned Additional Sessions Judge, West Tripura District, Khowai in Crl. Appl. No. 1 (1) 03 affirming the judgment dated 3. 1. 2003 passed by the learned Sub-Divisional Judicial Magistrate, Khowai in G. R. case No. 150 of 2001 whereby and whereunder the petitioner was convicted under Section 279 IPC to suffer S. I. for six months and to pay a fine of Rs. 1,000/-, in default of payment to suffer S. I. for one month and further convicted under Section 337 IPC to suffer S. I. for six months and to pay a fine of Rs. 500/-, in default of payment to suffer S. I. for 15 days. Both the sentences would run consecutively.

(2.) HEARD Mr. B. Das, learned senior Counsel for the petitioner and Mr. A. Ghosh, learned Additional P. P. for the State.

(3.) ON receipt of the charge sheet, learned SDJM took cognizance of the offence an examined the accused petitioner under Section 251 Crpc to which he pleaded not gilty and claimed to be tried.