RANJIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is directed against judgment and order dated 19.10.2012, passed by Gauhati High Court in Criminal Appeal No. 115 of 2008 whereby said Court has affirmed the conviction and sentence recorded against the appellant, by the Additional Sessions Judge, West Tripura Khowai, in ST. 42 (ST/K) of 2008 in respect of offence punishable under Section 302 of Indian Penal Code (IPC).

(3.) We have heard learned counsel for the parties and perused the papers on record.