DULAL MIAH Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant revision petition is filed by the accused petitioner, namely, Sri Dulal Miah, challenging the judgment and order of conviction and sentence dated 20.07.2010 passed by the learned Sessions Judge, Udaipur, South Tripura, in Crl. Appl. No. 26(4) of 2009, wherein and whereunder the learned Sessions Judge upheld the order of conviction and sentence passed by the learned Chief Judicial Magistrate, Udaipur, South Tripura, by a judgment dated 30.11.2009, in G.R. Case No. 187 of 2007, wherein, the accused petitioner was convicted under Section 471 of the IPC and sentenced to suffer R.I for 6 months and to pay a fine of Rs. 1,000/ - in default to suffer further R.I for 1 month.

(2.) HEARD Mr. N. Majumder, learned counsel appearing for the petitioner as well as Mr. R.C. Debnath, learned Addl. P.P. appearing for the State respondent.

(3.) THE accused -petitioner contested the case and accordingly, he was supplied with the copy of the incriminating papers. Thereafter, charge under Sections 468/471 of the IPC was framed against him to which he pleaded not guilty and claimed to tried.