MARAN NAMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellant herein has been convicted for attempted murder of his second wife and has been sentenced to undergo Rigorous Imprisonment for 4 years and also to pay a fine of Rs. 5,000/- in default, S.I. for 6 months.

(2.) Being aggrieved with the conviction and sentence recorded under judgment and order dated 17-3-2008 passed by the learned Additional Sessions Judge, Belonia, South Tripura in Sessions Trial No. 53 (ST/B)/2007, the sole convict has preferred this appeal.

(3.) I have heard Mr. R. Dutta, learned Counsel for the appellant and Mr. R. C. Debnath, learned Special Public Prosecutor for the State. Also gone through the impugned judgment and evidence on record.