PARIMAL GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) IN Sessions Trial No. ST 23(ST/B) of 2005, the accused appellant Parimal Ghosh was found guilty of committing offence, punishable under Sections 448 and 354 of IPC, and the learned Additional Sessions Judge, Belonia, South Tripura, convicted him accordingly and sentenced him to suffer SI for six months under Section 448 of IPC and again to suffer RI for one year and to pay a fine of Rs.20,000/ -, in default to suffer SI for six months under Section 354 of IPC.

(2.) FACT of the case may be summarized thus:

(3.) LEARNED Additional Sessions Judge acquitted the accused appellant from the charges under Sections 447, 376 and 323 of IPC but found him guilty under Sections 448 and 354 of IPC and sentenced him accordingly as aforesaid.