SANJOY NAMA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal from the judgment dated 20.04.2011 delivered in ST. 22(WT/K) of 2010 by the Additional Sessions Judge, West Tripura, Khowai. The appellant has been convicted by the said judgment, hereinafter referred to as the impugned judgment, under Sec. 498 -A/306/34 of IPC and as consequence thereof, he has been sentenced to suffer 3(three) years imprisonment and a fine of Rs. 5,000/ - for committing offence punishable under Sec. 498 -A of IPC and RI for 7(seven) years and a fine of Rs. 10,000/ - for committing offence under Sec. 306 of the IPC with default imprisonment.

(2.) Heard Mr. S. Deb, learned senior counsel appearing for the appellant as well as Mr. R.C. Debnath, learned Addl. P.P. appearing for the respondent State.

(3.) The genesis of the prosecution case is rooted in the ejahar (Exbt -2) filed by Smti. Parul Namasudra, PW -5 disclosing that her daughter, namely, Laxmi Namasudra was given marriage with the appellant 6(six) years before the occurrence as disclosed in the said ejahar. The allegations as made out in the ejahar are that the deceased had to suffer torture as the un -lawful demand was not met with. According to the informant, there had been village meetings for conciliating the difference but that did not bring any peace in the life of the deceased.