SRI BIPLAB BHAR, S/O. LATE BIRBAL BHAR, RESIDENT OF WEST GOBINDAPUR, P.S. KAILASHAHAR, DISTRICT Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This Criminal Appeal under Sec. 374(2) of Cr.P.C is directed against the judgment and order of conviction and sentence dated 18.09.2014 passed by learned Sessions Judge, Kailashahar, North Tripura in Case No. S.T. 32(NT/K) of 2013.

(2.) The accused appellant Biplab Bhar was found guilty of the charges framed against him under Sec. 489C of Penal Code and, accordingly, he was sentenced to suffer RI for 5(five) years and to pay a fine of Rs.50,000.00, in default to suffer RI for 6(six) months.

(3.) Heard learned counsel, Mr. A Gon Choudhury for the accused appellant and learned Addl. P.P., Mr. R.C. Debnath for the State-respondent.