SANJIT DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the appellant and Mr. S. Ghosh, learned Addl. Public Prosecutor, appearing for the respondent-State.

(2.) The instant appeal is directed against the judgment and order of conviction and sentence dtd. 19/12/2020 passed by the learned Sessions Judge, Gomati Judicial District, Udaipur, in connection with case No. S.T. 30 of 2019, whereby and whereunder, the appellant has been convicted under Sec. -304 (Part-I) of IPC and thereby, sentenced to suffer Rigorous Imprisonment for life and to pay a fine of Rs.10,000.00 and in default to suffer RI for six months. The appellant is further sentenced to RI for three years and fine of Rs.5,000.00 for the offence committed under Sec. -498A of the IPC with default stipulations. Both the sentences shall run concurrently.

(3.) The factual background of the prosecution case is that one Sri Manoranjan Das, father of accused Sanjit Das lodged an oral ejahar on 26/9/2018 to the officer-in-charge of Birganj P.S. stating that 18 years ago his son, the appellant herein, married Smt. Bhulu Rani Das as per Hindu Rites and Customs and after marriage two daughters were born to them. The daughters grew up and in due course of time the elder daughter Smti. Sati Das was given in marriage and the younger one Smti. Sumi Das was studying in Amarpur Girls" School in Class-X. It is further stated in the ejahar that Sanjit used to physically and mentally tortured his wife, the deceased herein, as he had illicit relationship with a woman, namely, Smti. Dalia Das of the same locality.