PRADIP BHOWMIK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Pursuant to a charge-sheet submitted by SDPO, Amarpur in connection with Birganj P.S. Case No.57/2005, under Sections 498(A) and 304(B) of IPC vide charge-sheet No.5/11 dated 28.02.2011, cognizance was taken by learned SDJM, Amarpur and on commitment to the Court of Sessions, learned Sessions Judge, Udaipur, South Tripura (now Gomti) on 13.09.2011 framed charges against accused appellant Pradip Bhowmik, his father Suresh Bhowmik, mother Basana Bhowmik, sister Sandya Bhowmik and brother Kishore Bhowmik for commission of offence punishable under Sections 498(A) and 304(B) of IPC and in the alternative under Section 302 of IPC to which the accused persons including the appellant pleaded not guilty and hence trial was taken up.

(2.) Having felt aggrieved, the convict-appellant Pradip Bhowmik preferred the present appeal under Section 374 of Cr.P.C.

(3.) Heard learned counsel Mr. A. K. Banerjee for the appellant and learned P.P., Mr. A. Ghosh for the Staterespondent.