PARTHA DEY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal is directed against the judgment and order of conviction and sente-nce, dated 21.11.2006, passed by learned Addl. Sessions Judge, Khowai, West Tripura, in Sessions Trial Case No. S.T. 39(WT/K) of 2005, whereby the learned Addl. Sessions Judge found the appellant guilty of committing offence punishable under Sections 448 and 354 of IPC and, accordingly sentenced him to suffer SI for six months and to pay a fine of rupees one thousand, in default of payment of fine to suffer further SI for one month for commission of offence, punishable under Section 448 of IPC and, for commission of offence punishable under Section 354 of IPC, he was sentenced to suffer SI for two years and to pay a fine of rupees five thousand, in default of payment of fine to suffer further SI for three months. Both the principal sentences were directed to run consecutively.

(2.) Heard learned counsel, Mr. S. Sarkar for the appellant and learned Addl. P.P., Mr. A. Ghosh for the State respondent.

(3.) Brief Facts: