Shri Sukhen Das vs The State Of Tripura And Anr
2026 Latest Caselaw 1437 Tri

Tripura High Court

Shri Sukhen Das vs The State Of Tripura And Anr on 12 March, 2026

                    HIGH COURT OF TRIPURA
                            AGARTALA
                     Crl. Rev. P. No.20 of 2026
Shri Sukhen Das
                                                     ---Petitioner(s)
                                Versus

The State of Tripura and Anr.
                                                  ----Respondent(s)

For Petitioner(s) : Mr. Dhrubajyoti Saha, Adv. For Respondent(s) : Mr. Raju Datta, P.P. Mr. Monoswaee Dey, Adv.

HON'BLE MR. JUSTICE BISWAJIT PALIT

Order 12/03/2026

Heard Learned Counsel, Mr. D. J. Saha appearing for the

petitioner.

Learned Counsel for the petitioner has submitted that the

present petitioner was convicted by the Learned Chief Judicial

Magistrate, Sepahijala Judicial District, Sonamura, in case bearing

No.C.R.(N.I.) 12 of 2018 and by the said judgment Learned Trial

Court sentenced the convict to suffer S.I. for 1 (one) year and to

pay a fine of Rs.8,50,000/- (Rupees Eight Lakhs Fifty Thousand)

and challenging that judgment the petitioner accused preferred an

appeal and the Learned Sessions Judge, Sepahijala District,

Sonamura by judgment dated 12.02.2026 has dismissed the

appeal and affirmed the judgment and order of conviction and

sentence passed by Learned Chief Judicial Magistrate, Sepahijala

Judicial District, Sonamura.

By this time, the parties have settled the dispute outside the

Court. But since there was no scope on the part of the Learned

Trial Court to accept the prayer of the composition of offence, so

under compelling circumstances this present revision petition is

filed by the petitioner.

Learned P.P., Mr. R. Datta is present for the State.

Learned Counsel, Mr. M. Dey is present for the respondent

No.2 i.e. the complainant who also admitted the said fact.

A separate stay petition is filed.

Necessary order will be passed in the connected stay

petition.

Let the revision petition be admitted.

Call for the record from the Learned Trial Court.

List the matter on 17.03.2026.

                                                                   JUDGE




Amrita

AMRITA Digitally signed
       by AMRITA DEB

DEB    Date: 2026.03.12
       18:06:44 +05'30'