SUBHASH DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment and order of conviction and sentence dated 02.07.2011 passed by learned Addl. Sessions Judge, Khowai, West Tripura, in connection with Sessions Trial Case No. S.T.14(WT/K)2010. Learned Addl. Sessions Judge found the accused -appellant, Subhash Das guilty of committing offence punishable under Sections 447 and 436 of IPC and sentenced him to suffer RI for three months for commission of offence punishable under Section 447 of IPC and further sentenced him to suffer RI for seven years and to pay a fine of Rs.25,000/ -, in default of payment, to suffer further SI for six months under Section 436 of IPC.

(2.) HEARD learned counsel, Mr. H.K. Bhowmik for the appellant and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) ON the basis of the FIR lodged by Subrata Chanda (PW1), Kalyanpur P.S. Case No. 67 of 2009 under Section 436 of IPC was registered against accused -appellant Subhash Das and after investigation charge sheet was submitted under Sections 447/436 of IPC.