SINGHA RAM TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 23.08.2018, passed by the learned Sessions Judge, Gomati Judicial District, Udaipur in case No.ST 38(GT/A) of 2015, whereby and whereunder the learned Sessions Judge convicted the appellant under Section 302 of IPC and Sections 25(1-B)(a) and 27(1) of the Arms Act, 1959 and sentenced him to suffer RI for life and to pay a fine of Rs.10,000/- for the offence under Section 302 of IPC, and also sentenced him to suffer RI for 6(six) months and to pay a fine of Rs.1,000/- for the offence under Section 25(1-B)(a) of the Arms Act, and further sentenced him to suffer RI for 3(three) years and to pay a fine of Rs.5,000/- for the offence under Section 27(1) of the Arms Act with default stipulation, and it was directed that all the sentences shall run concurrently.

(2.) Facts of the case, in brief, are that Smt. Supali Tripura, wife of the deceased, Krishnada Tripura lodged a complaint to the Officer-In-Charge of Karbook Police Station, inter alia, stating that on 29.12.2013, she along with her husband, their son and their milk-suckling baby were sleeping at night by spreading a plastic mat on the floor and their heads were pointed towards the east.

(3.) Being committed, the learned Sessions Judge, Gomati Judicial District, Udaipur framed charges against the appellant under Section 302 of IPC and Sections 25 and 25(1- A)(b) of the Arms Act to which the appellant pleaded not guilty and claimed to be tried.