RANJIT MUNDA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal is directed against judgment and order of conviction of sentence dated 06.08.2010 passed by learned Additional Sessions Judge, Court No. 3, Agartala, West Tripura in Sessions Trial Case No. S.T.18 of 2010.

(2.) We have heard learned counsel, Mr. R. Datta for the appellant and learned Additional Public Prosecutor, Mr. R.C. Debnath for the State -respondent.

(3.) One Ramprasad Munda of village -South Kalkalia (Mundapara), P.S. Sidhai, West Tripura set the law in motion, lodging an FIR in writing, addressed to the O/C, Sidhai P.S. on 27.07.2009 at about 11 -05 pm alleging that his daughter Smti. Anju Munda was given in marriage with accused Ranjit Munda about 5 years ago. Since after marriage, Anju Munda was subjected to physical assault and torture by accused Ranjit. On 15.07.2009 Anju was physically assaulted and put out of the matrimonial home. Having found no other alternative she took shelter in her paternal home, i.e., house of the informant, Ramprasad Munda. On 27.07.2009 at about 8 -00 pm Ranjit Munda came to his house and had some altercation with Anju and thereafter he picked up a spade and hit on the head of Anju Munda causing severe bleeding injuries. Anju was shifted to Taltala Primary Health Centre and her condition was serious.