GAUTAM NAMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellants, named hereinabove, were found guilty of committing offence punishable under Sections 304B and 498A of IPC on the charges framed against them by learned Addl. Sessions Judge, Belonia, South Tripura, in Sessions Trial Case No. ST 33(ST/B) 2008, and accordingly sentenced accused appellants, Goutam Nama, Gopal Nama and Gita Nama to suffer imprisonment for life and accused appellant, Kumud Nama to suffer imprisonment for ten years. The appellants felt aggrieved and, hence this appeal. We have heard learned counsel, Mr. Arijit Bhowmik for the appellants and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(2.) Brief facts:

(3.) Prosecution witnesses were cross-examined by defence and after closure of the prosecution evidence, accused persons were examined under Section 313 of Cr.P.C. and thereafter in their turn, they declined to adduce any defence evidence. Defence case was a bare denial of the prosecution case.