DEBASISH MAJUMDER Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal under Section 374 of Cr.P.C. is directed against judgment and order of conviction and sentence dated 14.12.2005, passed by learned Addl. Sessions Judge, Belonia, South Tripura in Sessions Trial No. 32 (ST/B) 2005, whereunder, the appellant Debasish Majumder alias Pandit was found guilty of committing offence punishable under Section 366 read with Section 107 of IPC and was sentenced to suffer R.I. for two years and to pay a fine of Rs. 10,000/ - and further he was found guilty of committing offence punishable under Section 376 read with Section 107 of IPC and was sentenced to suffer S.I. for six months.

(2.) LEARNED counsel, Mr. R. Saha under instruction of learned counsel, Mr. B. Nandi Majumder is present for the appellant and learned Addl. P.P., Mr. R.C. Debnath is also present for the State respondent.

(3.) LEARNED counsel Mr. Saha, therefore, in view of the judgment passed in Criminal Appeal No. 59 of 2007 prayed for acquittal of the present accused -appellant.