Mr. S. Bhattacharjee vs Mr. S. Ghosh
2022 Latest Caselaw 500 Tri

                                 HIGH COURT OF TRIPURA
                                       AGARTALA

                                Crl. Rev. P. No. 22 of 2022

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

For Respondent(s)           :        Mr. S. Ghosh, Addl. P.P.

HON'BLE MR. JUSTICE S.G. CHATTOPADHYAY Order

11/05/2022

By means of filing this criminal revision petition, petitioner has

challenged the judgment and order dated 30.03.2022 passed by the

Sessions Judge, Unakoti Judicial District in case No. Criminal Appeal

No.07(3) of 2019 affirming the judgment and order of conviction and

sentence passed by the Chief Judicial Magistrate, Unakoti Judicial District

in case No. PRC (WP) 85 of 2016 convicting the petitioner for offence

punishable under sections 341 and 326 IPC and sentencing him to SI for

one month and a fine of Rs.500/- with default stipulation for offence

punishable under section 341 IPC and RI for three years and a fine of

Rs.25,000/- with default stipulation for offence punishable under section

326 IPC.

Heard Mr. S. Bhattacharjee, counsel appearing for the

petitioner.

Perused the record.

Notice is waived on behalf of the State respondent by Mr. S.

Ghosh, learned Addl. P.P.

Counsel appearing for the petitioner will supply copy of the

petition along with all other supporting documents to Mr. S. Ghosh,

learned Addl. P.P in the course of the day.

Call for the LC record. Registry is directed to prepare the paper

book soon after the LC record is received.

List the matter on 20.06.2022.

JUDGE

Rudradeep