GOUR ACHARJEE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal by the convict-appellants under Section 374(2) CrPC is directed against the judgment of conviction and order of sentence dated 3.6.2009 and 6.6.2009 respectively passed in Sessions Trial No. 35 (WT/S) of 2008 by the learned Additional Sessions Judge, Sonamura, West Tripura. The appellant No. 1, namely, Sri Gour Acharjee, was convicted under Section 498A IPC and sentenced to suffer R.I. for a period of three years and to pay a fine of Rs. 5,000/-, in default to suffer R.I. for another six months.

(2.) The appellant No. 2, namely, Smti. Arati Acharjee was convicted under Section 498A IPC and sentenced to suffer R.I. for a period of one year and to pay a fine of Rs. 1,000/-, in default to suffer R.I. for one month. She was further sentenced to suffer R.I. for life and to pay a fine of Rs. 5,000/-, in default to suffer R.I. for three months under Section 302 IPC read with Section 34 thereof.

(3.) The appellant No. 3, namely, Shri Nitai Acharjee, was convicted under Section 498A IPC and sentenced to suffer R.I. for a period of one year and to pay a fine of Rs. 1,000/-, in default to suffer R.I. for one month. He was further sentenced to suffer R.I. for life and to pay a fine of RS. 5,000/-, in default to suffer R.I. for three months under Section 302 IPC read with Section 34 thereof.