JOGENDRA CHAKMA @ JOGEN Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P. S. Roy, learned counsel appearing for the appellant. Also heard Mr. Sumit Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) The appellant being charged under Section-302 of IPC for committing murder and also under Section-201 of IPC for his intentional disappearance of evidence has been convicted vide judgment and order of conviction dated 06.02.2017 passed by the learned Additional Sessions Judge, Gomati Judicial District, Udaipur in connection with case No. ST 57(ST/U) of 2014 (T-1) and sentenced to suffer RI for life and to pay a fine of Rs. 10,000/- with default stipulation and also to suffer RI for 3(three) years along with fine of Rs. 2,000/- for committing offence under Section-201 of IPC. However, both the sentences shall run concurrently.

(3.) Briefly stated, prosecution case is that on 31.07.2012 at about 1730 hours, Inspector Chabir Ahammed recorded the complaint lodged by one Sri Baren Chakma of Taihurchung village to the effect that on that day at about 1400 hours the complainant having learnt from his younger sister Hajanti Chakma that there was altercation between his father, namely, Changri Chakma and his cousin brother Jagen Chakma at the tilla of Taihurchung village, he along with his elder brother Ragen Chakma rushed to the spot and found the bicycle of his father lying on the road. They found wounded body of their father in the ditch. Boren Chakma had a serious doubt that Jagen Chakma had murdered his father and concealed the dead body in the lunga of the tilla (ditch).