PARITOSH DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order, dated 12.07.2004 passed the learned Additional Sessions Judge, Belonia, South Tripura in S.T.6(S/T/B) 2004.

(2.) BY the impugned judgment and order, the learned Sessions Judge aforesaid convicted the apellants for the offences under Sections 323 and 447 of the Indian Penal Code (hereinafter referred to as the IPC) and thereby sentenced them to suffer RI for 6 (six) months for their conviction under Section 323 of IPC and pay fine of Rs. 500/- (Rupees five hundred) only, in default to suffer simple imprisonment for 2 (two) months for their conviction under Section 447 of IPC. Aggrieved by the said judgment and order, the convicted persons, as appellants, have come up with this appeal.

(3.) ON 06.10.2000, in between 12 to 13 hours, the appellants, who are neighbours of the informant, had thrown some garbages along with broken pieces of glass into the drain of the informant, to which, the informant raised objection. ON being objected by the informant, the appellants chased her, entered her room and assaulted her. The informant was also dragged to the coutryard and the appellant namely, Sri Dhananjoy caught hold of her throat, while the other appellant had beaten her indiscriminately. The appellant also assaulted the mother-in-law and the grand-mother of the informant. The informant found that her gold chain and a pair of ear rings were taken away by the appellants. Alarm being raised, the villagers assembled there and the appellant left the place.