(1.) This appeal at the instance of appellant has been preferred against the judgment of the Additional Sessions Judge, Belonia, South Tripura dated 07.07.2006 passed in S.T. 06(ST/B) 2006, whereby the Additional Sessions Judge acquitted one of the accused, namely, Sri Pradip Nama on benefit of doubt from the charge under Section 489B and 489C of the Indian Penal Code (for short 'penal code') and also acquitted the present appellant from the charge levelled against him under Section 489C of the penal code, but convicted him under Section 489B of the penal code and sentenced to suffer R.I. for 10 years and to pay a fine of Rs.10,000/-, in default to suffer further one year S.I.
(2.) Heard Mr. P.K.Biswas, learned counsel appearing for the appellant as well as Mr. A. Ghosh, learned Public prosecutor appearing for the State-respondent.
(3.) Briefly the prosecution case is as follows:-