RANJAN SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) R. B. MISRA, J. Both the Criminal Appeals are being taken up together for hearing as both the appeals have arisen from the same judgment and as such they are being disposed of by this common judgment.

(2.) HEARD Mr. S. Chakraborty, learned counsel for the appellant of Criminal Appeal no. 51 of 2000 and respondents in Criminal Appeal No. 64 of 2000. Also heard Mr. A. Ghosh, learned Additional Public Prosecutor for the respondent in Criminal appeal No. 51 of 2000 and appellant in Criminal Appeal No. 64 of 2000.

(3.) CRIMINAL Appeal No. 51 of 2000 has been preferred by the accused/appellant u/s. 374 (2) of Cr. P. C. against the judgment and order of conviction and sentence dated 24-5-2000 passed by the learned Additional sessions Judge, West Tripura, Agartala in case No. 61 (WT/k) 99 sentencing him to pay a fine of Rs. 60,000/ -. in default to suffer rigorous imprisonment for 5 (five) years, for commission of offence punishable u/s. 304, part II of IPC.