JITENDRA SHOME Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The criminal appeal, in hand, is directed against the judgment and order of conviction and sentence, dated 28.07.2009, passed by learned Additional Sessions Judge, South Tripura, Belonia, in connection with Sessions Trial case No.15 (ST/B) of 2009. The learned Additional Sessions Judge found the accused guilty of committing offence punishable under Sections 498-A and 306 of IPC and sentenced him to suffer RI for two years and to pay a fine of Rs.2,000/-, in default of payment of fine to suffer RI for six months under Section 498-A of IPC and again to suffer RI for five years and to pay a fine of Rs.5,000/-, in default to suffer further RI for one year. The substantive sentences were directed to run concurrently.

(2.) Briefly stated, prosecution case is that one Namita Chowdhury, W/O Late Balaram Chowdhury of East Charakbai, P.S. Baikora, lodged an FIR in writing with the Officer In-charge, Belonia P.S. on 16.02.2007 at about 1805 hrs., alleging, interalia, that her daughter Purnima Chowdhury was given in marriage with accused Jiten Shom of Devipur, P.S. Belonia, South Tripura on negotiation, and the marriage was solemnized on 20.02.2002 AD(6th of Magh) as per Hindu rites in her house.

(3.) Heard learned counsel, Mr. S. Sarkar for the appellant and learned Addl. P.P., Mr. P. Bhattacharjee for the State respondent.