SANJIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 03.04.2009, passed by the learned Addl. Sessions Judge, Khowai, West Tripura, in Case No. S.T.02(WT/K)2009.

(2.) By the impugned judgment and order, the learned trial Judge convicted the Appellant for the offence under Sections 498A and 306 of the Indian Penal Code (hereinafter called "Indian Penal Code, 1860") and sentenced him to suffer rigorous imprisonment for two years and pay fine of Rs. 1,000/-, in default suffer simple imprisonment for one month, for his conviction under Section 498A Indian Penal Code, 1860 and suffer rigorous imprisonment for five years and pay fine of Rs. 3,000/-, in default suffer simple imprisonment for another period of three months for his conviction under Section 306 Indian Penal Code, 1860. It was directed that both the sentences shall run concurrently.

(3.) Heard Mr. R. Datta, learned Counsel, appearing for the Appellant and Mr. A. Ghosh, learned Addl. Public Prosecutor, appearing for the State Respondent.