SRI PRABHAT MALAKAR AND SRI SUBHASH PAL Vs. THE STATE OF TRIPURA, REPRESENTED BY THE SECRETARY, DEPARTMENT OF HOME, GOVERNMENT OF TRIPURA

JUDGEMENT

(1.) THIS revisional application under Section 397 read with Section 401 of Cr.P.C. is directed against the Judgment & Order dated 30.09.2008 passed by learned Additional Sessions Judge, Belonia in Criminal Appeal No. 16 of 2008 whereunder learned Additional Sessions Judge upheld the Judgment & Order of conviction and sentence dated 18.08.2008 of accused Subhash Pal passed by learned SDJM, Belonia in Case No. G.R. 120 of 2005.

(2.) HEARD learned legal aid counsel Ms. P. Dhar for the petitioner and learned Additional P.P., Mr. R.C. Debnath for the State -respondents.

(3.) IN the course of trial, both the accused persons were examined under Section 251 Cr.P.C. for commission of offence alleged and they pleaded not guilty and claimed to be tried.