SAJAL SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant appeal assails the correctness of the judgment dated 02.03.2012, passed by the learned Sessions Judge, North Tripura, Kailashahar in case No. Sessions Trial 58(NT/K) of 2011, convicting the appellant for the offence punishable under Sections 376(1) and 302 of IPC and sentencing him to suffer imprisonment for life and to pay a fine of Rs.10,000/- for the offence under Section 302 of IPC and also sentencing him to suffer imprisonment for 10(ten) years for commission of offence under Section 376(1) of IPC and to pay a fine of Rs.10,000/- with default stipulation and it was directed that both the sentences shall run concurrently.

(2.) FIR No.10 of 2011 dated 08.07.2011 was registered by the Officer-In-Charge of Nepaltilla Police Station on the basis of a complaint lodged by one Sankar Sinha, father of the deceased, inter alia, stating that on 08.07.2011, he along with his family members went to Jagannath Temple, and at that time none but his elder daughter was alone in the house. Someone raped her and killed her by strangulating her neck with synthetic napkin and left her on the bed in naked condition.

(3.) We have heard Mr. Raju Datta, learned counsel appearing for the appellant as well as Mr. Sumit Debnath, learned Addl. P.P. appearing for the State respondent.