BIJOY DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal, under Section 374 of CrPC, is filed challenging the judgment & order of conviction and sentence, dated 03.02.2010, passed by learned Sessions Judge, South Tripura, Udaipur, in Case No.ST.36(ST/U) of 2008, whereby the learned Sessions Judge found the accused appellant guilty of committing offence, punishable under Sections 498 -A and 306 of IPC and sentenced him to suffer RI for 2(two) years and to pay a fine of Rs.1,000/ - (Rupees one thousand) in default to suffer further RI for 2(two) months and again to suffer RI for 7(seven) years and in default to suffer RI for 3(three) months for committing offence under Section 306 of I.P.C.

(2.) THIS is another sad incident of self -immolation of a young married woman within 7/8 months of her marriage, allegedly on account of torture/molestation inflicted/committed by the accused -appellant.

(3.) FACTS , in sort, may be stated thus :