RAMAKANTA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment of conviction and sentence dated 06.06.2016 passed by the learned Sessions Judge, Dharmanagar, North Tripura in case no. S.T. (T-1) 24 of 2015 whereby the appellants had been convicted and sentenced to suffer rigorous imprisonment for 3 (three) years and to pay a fine of Rs. 3,000/- in default to suffer further R.I. for 3 months for committing offence punishable under Section 457 of the IPC and, also had been sentenced to suffer rigorous imprisonment for 5 (five) years and to pay a fine of Rs. 10,000/- in default to suffer further R.I. for 10 months for the offence punishable under Section 436 of the IPC. The appellants had been further sentenced to suffer simple imprisonment for 2(two) months for committing offence punishable under Section 426 of the IPC.

(2.) Heard Mr. Raju Datta, learned counsel appearing for the appellant as well as Mr. S. Debnath, learned Additional PP appearing for the respondent.

(3.) The prosecution case was launched on the basis of a complaint lodged by one Parina Bibi, stating inter alia that on 13.11.2014 at about 7.00 pm, she and her son Sunam Uddin was in their house situated at South Panisagar. At that time, the appellants had suddenly entered into their house and ransacked their house by breaking the windows and doors of her house by way of kicking. It was further alleged in the complaint that the appellants had broken some expensive furnitures and looted some clothes and golden ornaments and cash of Rs. 50,000/-. It was also alleged that while the appellants were leaving, they sat their dwelling hut on fire.