NARAYAN KANDA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. N. Das, learned counsel for the petitioner who made his submission on 30.03.2016 as well as Mr. A. Ghosh, learned PP appearing for the State, in absence of Mr. R. C. Debnath, learned Addl. PP.

(2.) By means of this petition filed under Section 397 read with Section 401 of the Cr.P.C., the judgment dated 07.01.2013 by the learned Sessions Judge, North Tripura, Kailashahar delivered in Criminal Appeal No.28(3) of 2012 has been called in question. By the said judgment dated 07.01.2013, the finding of conviction returned by the learned Assistant Sessions Judge, North Tripura, Kailasahar under Section 324 of the IPC in ST14(NT/K) of 2012 has been affirmed. By the judgment dated 22.08.2012, the Assistant Sessions Judge, North Tripura, Kailashahar convicted the petitioner under Section 324 of the IPC and sentenced him to suffer RI for two years and to pay a fine of Rs.5,000/- payable to the victim as compensation and in default of payment of fine to suffer further RI for three months.

(3.) By the impugned judgment even though the conviction has been maintained but the sentence has been modified by reducing RI from two years to one year, but enhancing the fine from Rs.5,000/- to 10,000/- under Section 324 of the IPC.