RATUSH NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. B. Deb, learned counsel appearing for the convict-petitioner also heard Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) The present petition has been filed against the impugned judgment and order dated 05.12.2015 passed by the learned Sessions Judge, North Tripura, Dharmanagar in Criminal Appeal No. 15 of 2015 whereby and whereunder, the convict-petitioner has been sentenced to suffer RI for 3 (three) years with fine of Rs. 10,000 for committing offence under Section-498A of IPC and to suffer further RI for 7(seven) years along with fine of Rs. 20,000/- for committing offence under Section-307 of IPC with default stipulations.

(3.) The prosecution case as projected by the learned trial court is as under: