ABDUL BAREK Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present appeal has been filed challenging the judgment and order of conviction and sentence dated 28.06.2019, passed by the learned Sessions Judge, Sepahijala District, Sonamura in Case No.ST(T/1) 23 of 2016 whereby and whereunder the appellant has been convicted under Section 302 of IPC and sentenced him to suffer rigorous imprisonment for life and to pay fine of Rs.10,000/- with default stipulation.

(2.) The prosecution case, as noted by the trial Court, is -

(3.) On receipt of the ejahar, the Officer-in-Charge of Melaghar PS registered FIR No.2015 MLG 012 dated, 02.03.2015 against the FIR named accused persons under Sections 498A/302/34 of IPC.