- (1.)In relation to FIR No.106 of 2003 registered at Police Station- Dharmanagar, North Tripura, 10 (ten) persons were arrayed as accused and challan presented for trial. All of them, namely, Raju Ranjan Bhattacharjee, Sachindra Ch. Roy, Jyoti Prakash Chakraborty, Bidhu Bhushan Ghosh, Gopal Dutta, Benulal Roy, Biplab Dhar Chowdhury, Amitabh Adhikari, Sujit Kr. Roy and Sanjib Nath, were charged for having committed an offence, punishable under Sections-406, 109 read with Sections 406 and 418 of the IPC.
(2.)In short, it is the case of the prosecution that the Bank officials as also certain individuals, hatched a conspiracy to commit an act of criminal breach of trust and thus illegally misappropriated a sum of Rs. 20,63,100/-, thereby causing wrongful loss to the Bank and wrongful gain to themselves. To establish the said charge, prosecution examined as many as 8(eight) witnesses.
(3.)Vide judgment dated 07.05.2014 passed by Ld. Sub-Divisional Judicial Magistrate, North Tripura, Dharmanagar, in Case No. G.R. 311 of 2003, titled as The State of Tripura v. Sri Raju Ranjan Bhattacharjee and 9 other, trial court convicted all of the ten accused persons in relation to each one of the offences for which they were charged for. Also they were separately sentenced to undergo imprisonment and pay fine.
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