SADEK ALI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 29. 03. 2005 passed by the learned Additional Sessions Judge, North Tripura, Kailashahar in Case No. S. T 78 (N. T/k) of 2003. By the impugned judgment and order aforesaid the appellant Md. Sadek Ali, husband of the deceased, was convicted for the offence under Section 304 B of Indian Penal Code (here-in-after called 'ipc') and sentenced to suffer rigorous imprisonment for 7 (seven) years.

(2.) BEING aggrieved by the said conviction and sentence, the accused-appellant has come up with this appeal on the ground that the conviction was made without any sufficient legal evidence.

(3.) I have heard Mr. S. Chakraborty, learned counsel for the appellant and Mr. A. Ghosh, learned Additional Public Prosecutor for the State-respondent.