(1.) THIS criminal appeal, under Section 374 of Cr.P.C., is directed against the judgment and order of conviction and sentence, dated 08.03.2013, passed by learned Addl. Sessions Judge, Khowai in connection with Sessions Trial Case No. ST 12(WT/K) of 2012.
(2.) HEARD learned Counsel Mr. A. Roy Barman for the appellant and learned Additional Public Prosecutor Mr. R.C. Debnath for the State -respondent.
(3.) COGNIZANCE was taken on the basis of the police report and in course of trial, learned Addl. Sessions Judge, Khowai framed charges against the accused appellant and his mother Smt. Sati Bala Das (Sukla Das) for commission of offence punishable under Sections 498(A) and 306 of IPC to which the accused persons pleaded not guilty and claimed to be tried.