KHURSHED ALAM Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Raju Datta, learned counsel appearing for the appellant as well as Mr. Sumit Debnath, learned Additional Public Prosecutor appearing for the State-respondent.

(2.) This appeal has been preferred against the judgment and order of conviction and sentence dated 09.01.2020, passed in Case No. ST(Type-II) 07 of 2017 by the learned Sessions Judge, Sepahijala District, Sonamura whereby and where-under the appellant was convicted and sentenced to suffer R.I. for 2 (two) years along with a fine of Rs.5,000/- with default stipulation for the offence under Section 498A of the Indian Penal Code (for short, IPC) and further to suffer R.I. for 6(six) years along with a fine of Rs.10,000/- with default stipulation for the offence under Section 306 of IPC. Both the sentences were directed to run concurrently.

(3.) The facts of the prosecution case as projected by the learned trial Court may be reproduced here-in-below: