T.AMARNATH GOUD, J. - (1.)This instant criminal appeal has been filed under Sec. 374 of the Code of Criminal Procedure, 1973 against the judgment and order of conviction and sentence dtd. 12/3/2021 and 15/3/2021 passed by the learned Addl. Sessions Judge, Court No.5, West Tripura, Agartala, in case No. S.T.(T-1)33 of 2016, convicting the appellant under Sec. 498-A of the Indian Penal Code and sentencing him to suffer rigorous imprisonment for 3(three) years and also to pay a fine of Rs.5,000.00with default stipulation. Further convicted him under Sec. 306 of the Indian Penal Code and sentenced him to suffer Rigorous Imprisonment for 10 years and also to pay a fine of Rs.25,000.00 with default stipulation. Further convicted him under Sec. 304A of the Indian Penal Code and sentenced him to suffer Rigorous Imprisonment for 10(ten) years with a direction that -lithe sentences shall run concurrently.
(2.)The facts of the case in brief, which may be relevant for the present purpose and manifest on the record are that one Sri Sunil Biswas lodged a written complaint against his son-in-law and in-laws of her daughter, Smt. Supriya Biswas alleging inter alia that his daughter was married to Sri Ratan Das, the convict-appellant herein in the year 2013 and was residing in the matrimonial home situated at Badharghat, Matripalli. The appellant herein namely, Ratan Das demanded a fridge (refrigerator) and steel almirah but it could not be fulfilled by the complainant. On 11/6/2015, it was alleged that Supriya Biswas (now deceased) was severely beaten up and on 12/6/2015, in the morning at about 5.00 a.m., the appellant and others set her on fire.
(3.)Based on the aforesaid complaint, an FIR was registered before the O/C East Agartala Women P.S., as FIR No. 2015/WAW/031 dtd. 12/06/2015 under Sec. 498A/307/326/34 of IPC against the convict appellant herein and 3 ors.
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