LAWS(GAU)-2010-12-46

JUDHISTHIR BANIK SON OF SADHAN BANIK, SADHAN BANIK SON OF LATE ASHUTOSH BANIK AND SWADESHI BANIK, W/O SADHAN BANIK Vs. STATE OF TRIPURA, SECRETARY, HOME DEPARTMENT, GOVT OF TRIPURA

Decided On December 15, 2010
Judhisthir Banik Son Of Sadhan Banik, Sadhan Banik Son Of Late Ashutosh Banik And Swadeshi Banik, W/O Sadhan Banik Appellant
V/S
State Of Tripura, Secretary, Home Department, Govt Of Tripura Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 7.4.2006 passed by the learned Additional Sessions Judge, Belonia, South Tripura in Case No. S.T.36(ST/B)2005. By the impugned judgment the Appellant No. 1 has been convicted under Sections 306/ 498A Penal Code and Appellants No. 2 and 3 under Sec. 498A,IPC. A composite sentence of 8 (eight) years rigorous imprisonment with fine of Rs. 50 thousand has been awarded to the Appellant No. 1,whereas sentence for parents (Appellants No. 2 and 3) is two years rigorous imprisonment with fine of Rs. 10000/each. For non payment of fine, the husband has to undergo simple imprisonment for two years and the parents have to undergo simple imprisonment for six months respectively.

(2.) Being aggrieved with the conviction and sentence all the three convicts have preferred this common appeal.

(3.) Heard Shri A.C. Bhowmick, learned Counsel for the Appellants and Mr. R.C. Debnath, learned special Public Prosecutor, Tripura. I have also perused the impugned judgment and the evidence proffered by the prosecution as well as by the accused persons.