Anil Kumar Nath vs The State Of Tripura
2021 Latest Caselaw 211 Tri

                                HIGH COURT OF TRIPURA
                                      AGARTALA
                                     Crl.Rev.P.No.9 of 2021

             Anil Kumar Nath                      .....................Applicant(s)

                                             Versus

             The State of Tripura                 ..................Respondent(s)

             For the Petitioner(s)      : Mr. P.Majumder, Adv.

             For the Respondent(s) : Mr. R.Datta, PP


                                            BEFORE

                   HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

                                            ORDER

19.02.2021

[1] This Criminal Revision Petition has been filed

challenging the judgment dated 05.01.2021 delivered by the

Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal

No.13 of 2019 affirming the judgment and order of conviction

and sentence dated 18.12.2019 passed by the Assistant Sessions

Judge, North Tripura, Dharmanagar in case No.ST(Type-II)02 of

2019 whereby the petitioner was convicted and sentenced to RI

for 2 years and fine of Rs.10,000/- with default stipulation for

committing offence punishable under Section 498A IPC and he

was further sentenced to RI for 3 years and fine of Rs.10,000/-

with default stipulation for commission of offence punishable

under Section 306 IPC and it was ordered that both the

sentences would run consecutively.

[2] Heard Mr. P. Majudmder, leaned advocate appearing

for the petitioner as well Mr.Ratan Datta, learned Public

Prosecutor representing the State respondent.

Call for the LC Record.

Registry will prepare the paper book within a period of 3 weeks from today.

List the matter for hearing on 19.03.2021.

JUDGE

Saikat Sarma, P.A