BABUL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 16.06.2009, passed by the learned Additional Sessions Judge, Belonia, South Tripura, in S.T.03(ST/B) of 2009. By the impugned judgment and order, the learned Addl. Sessions Judge, convicted the Appellants, namely, (1)Sri Babul Das, (2)Sri Prakash Das and (3)Smti Khoki Das, under Sections 498A/304B of the Indian Penal code (hereinafter called 'IPC') and sentenced each of them to suffer rigorous imprisonment for two years and pay fine of Rs. 2,000/-, in default, suffer rigorous imprisonment for another two months, for their conviction under Section 498A IPC. By the said judgment and order, while the Appellant No. 2, namely, Sri Prakash Das was sentenced to suffer imprisonment for life for his conviction under Section 304B IP. the other two Appellants, namely, Sri Babul Das and Smti Khoki Das, were sentenced to suffer rigorous imprisonment for seven years each, for their conviction under Section 304B IPC. It was provided, by the impugned judgment and order aforesaid, that the said sentences shall run concurrently.

(2.) Being aggrieved by the said conviction and sentence, the Appellants have come up with this appeal, challenging the correctness of the impugned judgment and order.

(3.) We have heard Mr. A.C. Bhowmik, learned senior counsel, assisted by Mr. A. Bhowmik, learned Counsel, appearing for the Appellants and Mr. D. Sarkar, learned Public Prosecutor, appearing for the State Respondent.