Shri Sanjoy Debnath vs Unknown
2021 Latest Caselaw 1180 Tri

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                    HIGH COURT OF TRIPURA
                          AGARTALA
                        Crl.Rev.P.No.55 of 2021
1.Shri Sanjoy Debnath.
                                              -------------Petitioner(s)

                                Versus

2.The State of Tripura represented by the Ld. PP, High Court of
Tripura, Agartala
                                          -----------Respondent(s)

                             BEFORE

          HON'BLE MR. JUSTICE S.G.CHATTOPADHYAY

For the Petitioner(s)          : Mr. S. Bhattacharjee, Adv.

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


                              ORDER

26.11.2021

[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 Crl. Appl. No.6 of 2020 and

Crl.Appl.No.7 of 2020 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)2

of 2019 convicting and sentencing the accused namely Sanjoy Debnath

and Jahar Debbarma to SI for 3 years and fine of Rs.10,000/- each with

default stipulation for having committed offence punishable under

Section 409 IPC.

[2] Mr.S.Bhattacharjee, learned counsel appears for Sanjoy

Debnath who is the petitioner and submits that the courts below have

recorded erroneous findings with regard to the conviction and sentence

of the petitioner.

[3] Perused the record. The criminal revision petition stands

admitted. Issue rule returnable within 4 weeks. Mr. Ratan Datta,

learned PP has waved rule. Formal service of notice is not required.

Copy of the petition along with all supporting documents have already

been supplied to learned PP.

[4] Call for the LC record. Prepare the Paper Book soon after

the LC record is received.

List the matter on 07.01.2022.

JUDGE

Saikat Sarma, P.S-II