UTTAM DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19-9-01 passed by the learned Addl. Sessions Judge, West Tripura, Khowai in S.T. 156(WT/K)/1999.

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

(3.) Mr. R. C. Debnath, learned Counsel, appearing for the Appellant, taking this Court through the evidence on record, has submitted that there is no sufficient, cogent and reliable evidence to show that there was any demand for dowry and that the deceased committed suicide following any cruelty or harassment committed by her husband or any relative of her husband, in connection with the demand of dowry. It is also submitted that as the death of the deceased cannot be termed as "dowry death", the learned trial Judge committed error by holding the Appellant guilty of the offence under Section 304 B IPC.