SANDIP ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By filing this appeal, under Section 374 of Cr.P.C. the convict appellant, Sandip Roy challenged the order of his conviction and sentence, dated 29.08.2007, passed by learned Additional Sessions Judge (Fast Track Court), Kailashahar, North Tripura in Sessions Trial No. 102 (NT/K) of 2006, where under he was found guilty of the charges framed against him under Sections 498-A and 302 of I.P.C. and was sentenced to suffer RI for 3(three) years and to pay a fine of Rs. 3000/-(Rupees three thousand), in default of payment of fine to suffer SI for 6(six) months for commission of offence punishable under Section 498-A of I.P.C. and again to suffer RI for life and to pay a fine of Rs. 5,000/- (Rupees five thousand), in default of payment of fine to suffer RI for 1 (one) year for the offence punishable under Section 302 of I.P.C. and that the sentences shall run concurrently. We have heard learned Counsel, Ms. N. Guha for the appellant and learned Additional Public Prosecutor, Mr. P. Bhattacharjee for the State-respondent.

(2.) Facts of the case, in short, are as under:

(3.) Learned Addl. Sessions Judge, considering the evidence on record, held the accused appellant guilty of the charges framed against him and sentenced him as aforesaid.