SWAPAN PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) These two appeals by the accused are directed against the judgment dated 25.01.2012 passed by the learned Chief Judicial Magistrate, North Tripura, Kailashahar in GR Case No.28 of 2006 whereby he convicted the accused of having committed offences punishable under Sections 452, 354, 385 and 506 r/w Section 34, I.P.C and sentenced them to imprisonment as follows :

(2.) The prosecution story briefly stated is that the accused persons trespassed into the house of the informant in furtherance of common intention and outraged the modesty of the informant and also made an attempt to extort money and threatened her with dire consequences in case the incident is brought to the notice of the police or the public.

(3.) On the complaint of the informant (name withheld) FIR No.4 of 2006 was registered with Police Station Manu on 7th February, 2006 at about 4.35 p.m. It would be pertinent to mention that the FIR was registered on the basis of a complaint made to the Chief Judicial Magistrate, North Tripura and in this complaint it was mentioned that on 18.01.2006 the husband of the complainant had gone out in connection with his work. Only the complainant, her sister and 4 years old minor son were at home. On 21.01.2006 in the evening Bhagyajoy Reang, a relative and friend of the complainant's husband and a Government employee, came to the complainant's house for some work. He stayed back the night and arrangements were made for him to sleep in a separate room of the same hut.