CHIEF MANAGER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 of Cr.P.C. read with Sec. 401 of Cr.P.C. is filed challenging the impugned judgment and order dtd. 13/3/2024 passed in Crl. App. No. 20 of 2016 by Learned Sessions Judge, West Tripura, Agartala.

(2.) Heard Mr. A. Bhattacharjee, Learned Counsel for the petitioner. Also heard Mr. S. Ghosh, Learned Addl. P.P. representing the State and Mr. S. D. Choudhuri, Learned Counsel representing the respondent Nos. 2 and 3.

(3.) The petitioner in this petition has submitted that an appeal was preferred by the Senior Manager, LIC, Agartala on 4/3/2016 which was numbered as Crl. App. No. 20 of 2016 under Sec. 372 of Cr.P.C. read with Sec. 374 of Cr.P.C challenging the judgment dtd. 23/12/2015 delivered by Learned CJM, West Tripura, Agartala in connection with G.R. No. 230 of 2002 acquitting the respondent Nos. 2 and 3 from the charge framed against them under Sec. 409/471/468/411 of IPC.