Mr. Kawsik Nath vs Mr. Ratan Datta
2021 Latest Caselaw 1210 Tri

                               HIGH COURT OF TRIPURA
                                     AGARTALA
                              Crl. Rev. P. No. 58 of 2021

For Petitioner(s)         :      Mr. Kawsik Nath, Advocate.
                                 Mr. Mintu Debbarma, Advocate.
For Respondent(s)         :      Mr. Ratan Datta, Public Prosecutor.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order 06/12/2021

[1] This criminal revision petition is directed against the common

judgment dated 28.09.2021 passed by the learned Sessions Judge, North

Tripura, Dharmanagar in Criminal Appeal No.06 of 2020 and Criminal

Appeal No.07 of 2021 whereby the appellate Court affirmed the judgment

and order dated 03.03.2020 passed by the Sub-Divisional Judicial

Magistrate, Kanchanpur, North Tripura in Case No.PRC(WP)02 of 2019

convicting and sentencing the accused namely, Sanjoy Debnath and Jahar

Debbarma to S.I for three years and fine of Rs.10,000/- each with default

stipulation for having committed offence punishable under Section 409

IPC.

[2] It is submitted by Mr. Nath, learned counsel that convict

Sanjoy Debnath has already filed a criminal revision petition before this

court challenging the impugned judgment which has been admitted and

notice has also been issued in that case. Now, this criminal revision

petition has been filed by the other convict namely, Jahar Debbarma.

[3] Heard Mr. Kawsik Nath, learned counsel appearing for

petitioner Jahar Debbarma. Counsel submits that the courts below have

recorded erroneous findings with regard to conviction and sentence of the

petitioner.

[4] Heard Mr. Ratan Dattta, learned Public Prosecutor for the

State-respondent.

[5] Considered the submissions of learned counsel of the parties.

Perused the record.

[6] The criminal revision petition stands admitted. Issue rule

returnable within 4(four) weeks. Mr. Ratan Datta, learned Public

Prosecutor has waived rule. Therefore, formal service of notice is not

required. Copy of the petition along with all supporting documents have

already been supplied to learned P.P.

[7] Call for the L.C. record. Prepare the paper book soon after the

L.C record is received.

[8] Since it is submitted by the learned counsel for the petitioner

that the other criminal revision petition being Crl. Rev. P. No.55 of 2021

arising out of the impugned common judgment dated 28.09.2021 is to be

listed on 7th January, 2022, this criminal revision petition shall also be

listed on 7.01.2022.

List the matter on 07.01.2022.

JUDGE

Dipankar