ATIKUL ISLAM Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellants, Atikul Islam, Kabil Miah and Rahela Bibi, were found guilty of the charge framed against them by learned Addl. Sessions Judge, South Tripura, Udaipur, under Section 304B of IPC in Sessions Trial No.32 (ST/U) 2006 and by judgment and order dated 11.04.2007 sentenced them to suffer RI for eight years. Hence, this appeal under Section 374 of CrPC.

(2.) Heard learned counsel, Mr. D. Bhattacharjeee for the appellants and learned Addl. P.P., Mr. P. Bhattacharjee for the State respondent.

(3.) Fact of the case may be narrated thus:-