SUSHMA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Both the appeals, filed by the appellants, aforementioned, have been directed against the judgment and order of conviction and sentence dated 16.04.2008, passed by learned Sessions Judge, South Tripura, Udaipur in Case No. ST 49(ST/U)2007. Since the appeals are directed against same judgment of conviction and sentence, on the prayer of learned counsel of both sides, those are heard together and this single judgment shall govern both the appeals.

(2.) Heard learned counsel, Mr. B. Debnath for the appellants and learned addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) Brief facts: