BIJAN NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Acharjee, learned counsel appearing for the appellants. Also heard Mr. Sumit Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) This appeal is directed against the judgment and order of conviction and sentence dated 09.03.2016 passed by the learned Sessions Judge, Dharmanagar, North Tripura in Case No. S.T. 30 (NT/D) of 2011, whereby and whereunder, the appellants had been convicted and sentenced under Section-366 of IPC to suffer RI for 10 (ten) years and to pay a fine of Rs. 10,000/- each with default stipulation.

(3.) Briefly stated, the prosecution is rooted to the complaint dated 25.02.2011 lodged by one Mandarung Reang, aged about 20 years, stating inter alia that on 24.02.2011 at about 9-9.30 am Smt. Lalita Reang of Satnala, Chandrasingh Para made a phone call to her younger sister asking her to make a visit to her house and on that day itself, she had visited their house in the evening where she was pressurized by Lalita and her husband to go to Haryana against her will along with two persons of Haryana, who were not familiar to her. On 25.02.2011, at about 9-9.30 am, she was forced by the appellant along with Jagadish Chandra Nath and other two persons of Haryana to board in a vehicle (commander jeep). On the way, the vehicle was detained by the police and thereafter, she came to learn that Smt. Lalita Reang was trafficking her to Haryana in order to give her marriage with a person of Haryana at the instigation of Sri Bijan Nath and Jagadish Chandra Nath.