SWAPAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal revision arises from the judgment and order dtd. 24/2/2020 passed by the Sessions Judge of Khowai Judicial District in Criminal Appeal No.06 of 2019 affirming the conviction and sentence of the petitioner under Sec. 323, 506 and 341 IPC awarded by the Chief Judicial Magistrate, Khowai by his judgment and order dtd. 2/7/2019 passed in case No.PRC (WP) No.55 of 2018.

(2.) The prosecution case germinated from the FIR lodged by Smt. Rina Das PW-1 of Teliamura with the officer in charge of Teliamura police station on 9/12/2017 at 09.45 pm. The informant alleged in her written FIR that on 8/12/2017 at about 06.30 am she was returning home after purchasing some goods from the shop of Swadesh Das in her village. At that time, the accused petitioner stood on her way. He caught hold of her hair and dragged her to the courtyard of his house where he tied her hair with a wooden pillar. Then he brought a dao (a sharp cutting weapon) and terrorizezed the informant. The informant raised hue and cry to save her life. The neighbouring people rescued her and brought her to Teliamura hospital. After returning from hospital, she lodged the FIR.

(3.) Based on her FIR, Teliamura PS case No.2017 TLM 0087 under Sec. 341, 323 and 506 IPC was registered and case was taken up for investigation.