SRI PARITOSH SAHA, S/O. SRI KHETRAMOHAN SAHA, RESIDENT OF SURJYA PARA, A.D. NAGAR, P.S. WEST AGARTALA, DISTRICT - WEST TRIPURA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment & Order, dated 13.01.2005, passed by the learned Sessions Judge, West Tripura, Agartala in Sessions Case No. S.T. (WT/A) 61 of 2001.

(2.) BY the impugned Judgment & Order, the learned Sessions Judge convicted the appellant under Section 498 -A and 306 of the Indian Penal Code (herein after called the IPC) and sentenced him to suffer rigorous imprisonment for 10 years and pay a fine of Rs. 5,000/ - in default suffer further period of rigorous imprisonment for 2 months for his conviction under Section 306 IPC. No sentence was awarded for the conviction under Section 498 -A IPC.

(3.) I have heard Mr. H. Debnath, learned counsel, appearing for the appellant and Mr. R.C. Debnath, learned Special P.P., appearing for the State respondent.