KANU DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal under Section 374(2) of the Code of Criminal Procedure, 1973, is directed against the judgment and order of conviction and sentence dated 08.08.2005, passed by learned Session Judge, West Tripura, Agartala, in case No. ST(WT/A) 29 of 2004. Learned Sessions Judge found the accused appellant guilty of committing offence punishable under Sections 498-A and 304-B of IPC and sentenced him to suffer RI for 10 years.

(2.) Heard learned counsel, Mr. P.K. Biswas for the appellant and learned P.P., Mr. D. Sarkar assisted by learned counsel, Mr. R.C. Debnath for the State respondent.

(3.) 3.1 FACT OF THE CASE