Mr. D.C.Roy vs Mr. Ratan Datta
2022 Latest Caselaw 480 Tri

                    HIGH COURT OF TRIPURA
                          AGARTALA
                             IA 1 of 2022
                     In Crl.Rev.P.No. 20 of 2022

                           BEFORE

      HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY
For Petitioner(s)    : Mr. D.C.Roy, Adv.
                       Mr. A.K.Pal, Adv.

For Respondent(s) : Mr. Ratan Datta, PP.
                    Mr. S.Ghosh, Addl.PP

                            ORDER

04.05.2022 [1] By the judgment and order dated 24/01/2020 passed

by the learned Judicial Magistrate, First Class (Court No.6)

Agartala, West Tripura in case No.PRC(WP)No.683 of 2014, the

petitioner was convicted under Section 354 IPC and sentenced to

suffer SI for 01 year and he was also convicted under Section 323

IPC and sentenced to suffer SI for 4 months and a fine of

Rs.1000/- with default stipulation and it was ordered that the

sentences would run consecutively. The said judgment and order

was challenged by the petitioner in appeal before the learned

Sessions Judge West Tripura Agartala. The learned Sessions Judge

by his judgment and order dated 23/02/2022 passed in Crl. Appeal

No.3 of 2020 upheld the judgment and order of the trial court

without modification.

[2] Challenging the said judgment passed by the learned

Sessions Judge, petitioner has filed Crl.Rev.PNo.20 of 2022.By

filing this IA petitioner has sought for suspending the operation of

his conviction and sentence.

[3] Heard learned counsel representing the parties.

Perused the record.

[4] Operation of the impugned order shall remain

suspended till disposal of the Crl. Rev. Petition. Meanwhile the

convict petitioner shall furnish a bail bond of a sum of Rs.20,000/-

with one surety of the like amount to the satisfaction of the trial

court within a period of 2 weeks.

In terms of the above, the IA stands disposed of.

JUDGE

Saikat Sarma, PS-II