SHYAMA KUMAR TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dtd. 19/5/2020 passed by the Sessions Judge, South Tripura Belonia in case No.ST 04 (Type-1) of 2018 whereby the appellant was convicted for having committed offence punishable under Ss. 452, 354, 307, 324, and 323 IPC and sentenced as under: <IMG>JUDGEMENT_17_LAWS(TRIP)11_2021_1.jpg</IMG>

(2.) Aggrieved by and dissatisfied with the conviction and sentence, appellant has challenged the impugned judgment and order on various grounds.

(3.) Factual back ground of the case is as under: