MANIK SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Accused-Appellant Manik Sarkar was put on trial for commission of offence under Section 498-A/302, IPC. The Appellant was convicted by the learned Additional Sessions Judge, West Tripura, Khowai, under Sections 498-A and 302 of IPC and he was sentenced to suffer R.I. for life and to pay a fine of Rs. 1000/- in default to suffer R.I. for one month.

(2.) Facts leading to filing of this appeal may be stated in brief as follows:

(3.) Tulsi Sarkar, daughter of the informant Smti. Sati Rani Sarkar (PW-1) was given in marriage with the accused Appellant Manik Sarkar about two years before the date of occurrence. After a few months of their marriage accused-Appellant started tormenting his wife Tulsi. Tulsi used to narrate her tale of sorrows as and when she visited her parents. Tulsi also confided to her parents about intimidation and threat given by the accused Appellant. The parents of Tulsi consoled her by giving assurances that the accused-Appellant would not do such things in future. In the mean time accused-Appellant rented a house at reserved forest locality at Joynagar and started residing with Tulsi. Even after shifting of the residence, accused-Appellant continued to torture Tulsi.