SUBHASH DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. J. Bhattacharjee, learned counsel appearing for the appellant as well as Mr. Sumit Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) This is an appeal filed by the appellant, wherein the judgment and order of conviction and sentence dated 15.03.2019 passed by learned Sessions Judge, South Tripura, Belonia in S.T.41 (ST/S) of 2016 is under challenge. By the said judgment, appellant has been sentenced to suffer rigorous imprisonment for 1(one) years and to pay a fine of Rs.5,000/- with default stipulation for commission of offence under Section 304-A of IPC and further to suffer R.I for 3(three) months for commission of offence under Section 337 of the IPC and it was directed that both the sentences shall run concurrently.

(3.) The prosecution case, as noted by the trial court, is as follows:-