RAMAKANTA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal under Section 374 (2) of Cr.P.C. is directed against the Judgment and Order of conviction and sentence dated 12.12.2005 passed by learned Assistant Sessions Judge, North Tripura, Kailashahar in Case No. S.T. 27 (NT/K) of 2003. Lear-ned Assistant Sessions Judge found the convictappellant, above named, guilty of the charges framed against him for commission of offence punishable under Section 498A and 307 of IPC and sentenced him to suffer R.I. for 3 years and to pay a fine of Rs. 1,000/- in default of payment to suffer further R.I. for 3 months under Section 498A of IPC and again to suffer R.I. for 10 years and to pay a fine of Rs. 5,000/- in default of payment to suffer R.I. for 1 year under Section 307 of IPC.

(2.) Having felt aggrieved, the present appeal is filed challenging the Judgment & Order of conviction and sentence.

(3.) Heard learned senior counsel, Mr. A.K. Bhowmik assisted by learned counsel, Mr. R. Datta for the appellant and learned Additional P.P., Mr. P. Bhattacharjee for the Staterespondent.