SHIB SUNDAR MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal is directed against the Judgment and Order of conviction and sentence dated 19.04.2007 passed by the learned Additional Sessions Judge, Khowai, West Tripura in Sessions Trial No. S.T. 01 (WT/K) of 2007.

(2.) ON the charges framed against the accusedappellants under Section 498A and 306 read with Section 34 of I.P.C., learned Additional Sessions Judge found the appellants guilty of committing the offence and sentenced accused - appellant Shib Sundar Majumder to suffer S.I. for 1 year and to pay a fine of L 1,000/ - in default of payment to suffer S.I. for 3 months under Section 498A of I.P.C. The accused -appellant Sova Rani Majumder, under the said Section, has been sentenced to pay a fine of L 2,000/ - in default of payment to suffer S.I. for 6 months. For commission of offence under Section 306 of I.P.C., the accused -appellant Shib Sundar Majumder has been sentenced to suffer S.I. for 7 years and to pay a fine of L 2,000/ - in default of payment of fine to suffer further S.I. for 6 months. For the same offence under Section 306 of I.P.C., the accused -appellant Sova Rani Majumder has been sentenced to pay a fine of L 5,000/ - in default of payment of fine to suffer S.I. for 15 months. He further directed the sentences to run concurrently. Being aggrieved, the convict -appellants preferred the present appeal.

(3.) HEARD learned counsel, Mr. S. Sarkar for the appellants and learned Additional P.P., Mr. R.C. Debnath for the State respondent. Fact of the case, in short, may be stated thus: -