SANJIT REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellants herein were convicted for an offence under Section 364A IPC and sentenced to suffer imprisonment for life and to pay a fine of Rs. 15,000/- each, id., to suffer further R.I. for another three years and also convicted under Section 27 of the Arms Act and further sentenced to suffer R.I. for five years and to pay a fine of Rs. 5,000/- each, i.d., to suffer further R.I. for one year. The principal sentence shall run concurrently. Fine money, if realized, shall be given to the abducted person, i.e., P.W. 4 Chitta @ Chitra @ Chitta Ranjan Das. Being aggrieved by the aforesaid conviction and sentence passed by the learned Additional Sessions Judge, Belonia, South Tripura on 3.1.2000 in Sessions Trial 37 (ST/B) of 1999, the appellants have preferred the instant appeal.

(2.) Heard Mr. R. Datta, learned Counsel appearing for the appellants as well as Mr. R.C. Debnath, learned P.P. In-charge appearing for the respondent State.

(3.) The background facts in a nutshell are as follow: