JHUNU DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By means of this appeal, the appellant has challenged the judgment dated 09-04-2010 passed by the learned Additional Sessions Judge, North Tripura, Kamalpur in Case No. S.T.33 (NT/KMP) of 2009 whereby he convicted the accused of having committed an offence punishable under Section 324 of the Indian Penal Code (IPC) and sentenced him to undergo rigorous imprisonment for 2(two) years and pay fine of Rs.10,000/- (rupees ten thousand) and in default of payment of fine to undergo simple imprisonment for 6(six) months.

(2.) The prosecution case, briefly stated, is that on 24-02- 2009 at about 10 p.m. the accused attacked and caused injuries on the person of the prosecutrix with a sharp edged weapon. The name of the prosecutrix is not being disclosed and she is being referred to as "X" since admittedly the prosecutrix had also filed another complaint against the petitioner under Section 376 of the IPC.

(3.) The accused was charged with having committed offences punishable under Sections 324 and 307 of the IPC. The learned trial Court after evidence acquitted the accused of having committed an attempt to murder the prosecutrix, but convicted the appellant for having caused simple injuries with a dangerous weapon and sentenced him as aforesaid. Hence, this appeal.