UDAIMANIK JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present appellant, Udaimanik Jamatia was put on trial along with her three accused, namely Debashis Reang @ Debasingh Reang, Kishore Jamatia and Manichand Jamatia for committing offence under Section 364A and Section 302 of the IPC read with Section 201 of the IPC. On completion of the trial, the learned Sessions Judge, South Tripura, Udaipur upon recording the evidence and hearing the learned counsel for the parties ultimately found the appellant guilty for committing offence under all the sections, as stated supra. For commission of offence under Section 364A IPC the appellant was sentenced to suffer RI for life and also to pay a fine of Rs. 2,000/-, id to payment of fine, to suffer further SI for six months and for the offence committed under Section 302 of the IPC the appellant was sentenced to suffer RI for life and also to pay fine of Rs. 2,000/-, id to payment of fine, to further SI for six months and for the offence committed under Section 201 IPC he was sentenced to suffer RI for seven years and to pay fine of Rs. 1,000/-, id to payment of fine to further suffer SI for three months vide his judgment and order dated 20.09.2005 passed in ST 100 (ST/U) 2002.

(2.) Being aggrieved by the order of conviction and sentence as stated supra, passed by the learned Sessions Judge, South Tripura, Udaipur the appellant preferred the instant appeal for setting aside the order of conviction and sentence passed therein.

(3.) Heard Mr. Somik Deb, learned counsel for the appellant as well as Mr. D. Sarkar, learned P.P. who appeared along with Mr. R.C. Debnath, learned counsel for the State respondents.