S.C. Das, J. - (1.)THIS revisional application under Section 397 read with Section 401 of Cr.P.C. is directed against concurrent finding of conviction and sentence dated 20.10.2005 passed by learned Sub -Divisional Judicial Magistrate (for short 'SDJM'), Khowai, West Tripura in Case No. G.R. 84 of 2002 and affirmed by judgment and order dated 22.06.2006 passed by learned Additional Sessions Judge, Khowai, West Tripura in Criminal Appeal No. 5(4) of 2005.
(2.)LEARNED SDJM by impugned judgment dated 20.10.2005 found the accused petitioner, Sunil Chandra Hrishidas guilty of the charges framed against the accused under Section 468/471/420 of IPC and sentenced him to suffer R.I. for two years and to pay a fine of Rs. 1,000/ -, in default of payment to suffer S.I. for six months for commission of offence punishable under Section 468 of IPC and also to suffer R.I. for two years and to pay a fine of Rs. 500/ -, in default of payment to suffer S.I. for three months for commission of offence punishable under Section 471 of IPC and lastly, to suffer R.I. for two years and to pay a fine of Rs. 1,000/ -, in default of payment to suffer S.I. for six months for commission of offence punishable under Section 420 of IPC and directed that the sentences shall run consecutively. Learned Additional Sessions Judge by impugned judgment dated 22.06.2006 dismissed the appeal and affirmed the order of conviction and sentence passed by learned SDJM.
Felt aggrieved, the convict accused petitioner, Sunil Chandra Hrishidas preferred the present revisional application challenging the judgment and order of conviction and sentence.

(3.)HEARD learned senior counsel, Mr. A.K. Bhowmik for the accused -petitioner and learned Additional P.P., Mr. R.C. Debnath for the State -respondent.