PRALAY DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant appeal is directed against the judgment dated 16.01.2014 passed by the learned Additional Sessions Judge, Dharmanagar, North Tripura in Case No. S.T. 42(NT/D) of 2013, whereby and whereunder, the learned Additional Sessions Judge, convicted the accused appellant under Section 324 of the IPC and sentenced him to suffer RI for 2 years and to pay a fine of Rs. 10,000/- in default to suffer RI for three months.

(2.) Heard Mr. P. K. Dhar, learned counsel appearing for the appellant as well as Mr. A. Ghosh, learned P.P. appearing for the respondent State.

(3.) Prosecution case in short is that one Sudhir Chandra Sarkar, PW-7 lodged an FIR alleging that on 13.07.2012 at about 7.00 pm while he was gossiping along with the Secretary of Jalabazar Development Committee, namely, Sri Nalinaksha Das, PW-1 at Jalabazar market shed about the development of Jalabazar, at that time, the accused appellant suddenly coming from the back side gave a blow of a dao on the informant (PW-7) which hit on the right side of his head and neck, then he and Nalinaksha Das raised alarm and the accused appellant, Pralay Das fled away. He was brought to Tilthai hospital by the local people and there 7 numbers of stitches were given to his wounds.