BILLAL MIAH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. N. Majumdar, learned Legal Aid Counsel appearing on behalf of the appellant. Also heard Mr. S. Debnath, learned Additional Public Prosecutor appearing on behalf of the respondent-State and Mr. D.C. Roy, learned counsel appearing for the defacto complainant.

(2.) This is an appeal filed against the judgment and order of conviction and sentence dtd. 17/12/2020 passed by the learned Sessions Judge, Sepahijala District, Sonamura in case No. Session Trial (Type - 1) 15 of 2016, whereby the appellant was convicted to suffer rigorous imprisonment for 7 years and also to pay a fine of Rs.5,000.00 with default stipulation for commission of offence punishable under Sec. 364 IPC, and further sentenced him to suffer simple imprisonment for 1 year and also to pay a fine of Rs.1,000.00 with default stipulation for commission of offence punishable under Sec. 324 IPC, and both the sentences shall run concurrently.

(3.) The prosecution case as projected by learned trial court is that :