BILLAL MIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 12.10.2007, passed by the learned Addl. Sessions Judge, Sonamura, West Tripura in ST 16 (WT/S) of 2007. By the impugned judgment and order aforesaid, the learned trial Judge convicted the appellants under Sections 498A and 306 of the Indian Penal Code (hereinafter referred to as 'the IPC') and sentenced them to suffer rigorous imprisonment for three years and to pay a fine of Rs. 1,000/- each, in default, to suffer imprisonment for another period of one month each for the offence under Section 498A IPC. The appellants were also sentenced to suffer rigorous imprisonment for seven years for the offence under Section 302 IPC and to pay a fine of Rs.3,000/- each, in default, to suffer rigorous imprisonment for a further three months each. It was directed that both the sentences shall run concurrently. Being aggrieved by the said order of conviction and sentence, the appellants have come up with this appeal.

(2.) The prosecution case, as revealed at the trial, in brief, may be stated as follows :

(3.) I have heard Mr. A. K. Bhowmik, learned Sr. counsel assisted by Mr. S. Ghosh, learned counsel appearing on behalf of the appellants. I have also heard Mr. R. C. Debnath, learned Special Public Prosecutor appearing on behalf of the State respondent.