AMITABHA DEB BARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal against the judgment and order, dated 20.12.2005, passed, in Case No. ST49(WT/K) 2004, by the learned Additional Sessions Judge, West Tripura, Khowai, convicting the accused-Appellant under Section 364A IPC and sentencing him to suffer imprisonment for life and pay fine of Rs. 1000/- and, in default of payment of fine, undergo simple imprisonment for one month.

(2.) The prosecution's case, as unfolded at the trial, may, in brief, be described thus:

(3.) At the trial, the accused-Appellant pleaded not guilty to the charge framed against him under Section 364A IPC. In support of their case, prosecution examined as many as ten witnesses. The accused was, then, examined under Section 313 Cr.PC and, in his examination aforementioned, the accused-Appellant denied that he was involved in the alleged occurrence, his case being that of total denial. The defence too, however, adduced evidence by examining two witnesses, their case being that the informant's father had not been abducted by anyone, but that he had voluntarily gone to, and stayed at, the house of one Rabi Charan Deb Barma with the object of concocting a case of his abduction by the present Appellant.