SANJIT DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. D. Sarkar, learned counsel appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State.

(2.) This is an appeal by the convict from the judgment and order dated 22.08.2015 delivered in Case No.S.T. 38(GT/U)/2014 by the Sessions Judge, Gomati, Udaipur.

(3.) By the said judgment the appellant has been convicted under Section 498A of the IPC, but he has been acquitted from the charge under Section 304B of the IPC and Section 4 of the Dowry Prohibition Act.