JIBAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This Appeal under Section 374 Code of Criminal Procedure (hereinafter called CrPC) is directed against the Judgment and Order dated 08.04.2003 passed by the learned Additional Sessions Judge (Court No. 3), West Tripura in S.T. 89 (WT/A) of 2002. By the impugned Judgment and Order, the appellant was convicted for the offences under Section 498 A and 306 Indian Penal Code (herein after called "I.P.C.") and thereby sentenced to suffer Rigorous Imprisonment (for short R.I.) for 3 years and to pay a fine of Rs. 1,000/- in default to suffer further S.I. for 6 months for the offence under Section 498 A IPC and also to suffer R.I. for 7 years and to pay a fine of Rs. 5,000/- in default to suffer S.I. for 2 years for the offence under Section 306 IPC.

(2.) Being aggrieved by the said Judgment and Order of conviction and sentences, the appellant has come up with the present appeal on the ground that the order of convition was made without sufficient substantive evidence.

(3.) I have heard Mr. P. K. Biswas, learned counsel appearing for the appellant and Mr. R.C. Debnath, learned Public Prosecutor in-charge appearing for the State-respondent.