KAJAL DATTA @ UJJAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the appellant as well as Mr. P. Bhattacharjee, learned Additional Public Prosecutor appearing for the State. This is an appeal under Section 374 of the Code of Criminal Procedure, 1973 (hereinafter referred to as Cr.P.C.) against the judgment and order of conviction and sentence dated 23.03.2012 as passed by the Additional Sessions Judge, South Tripura, Belonia in Sessions Trial No. 03(ST/B) of 2012 under Section 306-of the Indian Penal Code (hereinafter referred to as 'IPC').

(2.) It is to be noted that the appellant has been sentenced to suffer RI for 5 years and to pay a fine of Rs. 1,000/- in default of payment of fine to suffer further RI for one month for commission of offence under Section 306 of the IPC.

(3.) For appreciation of the challenge as projected in the appeal, the relevant factual matrix requires to be briefly laid.