BIDHAN TRIKHATRI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) At the outset, the learned Additional Public Prosecutor submits that the present Criminal Revision Petition has invoked a wrong provision of law i.e. Code of Criminal Procedure (Cr.P.C.) instead of the Bharatiya Nagarik Suraksha Sanhita (BNSS). The learned counsel for the revisionist, while conceiding submits that any further delay in hearing the Criminal Revision Petition would cause grave injustice to the revisionist, inasmuch as he has already undergone more than four years three months and nine days of incarceration out of the total sentence of five years. In such view of the matter, he prays that he be permitted to make manual correction in the Criminal Revision Petition in Court so that the hearing could be proceeded with. The prayer appears to be fair and is allowed.

(2.) Heard for sometime. List for further hearing on 13/3/2026.