AMARJIT REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order of conviction and sentence dated 12.04.2014 passed by the learned Sessions Judge, Gomati Judicial District, Udaipur in case No. ST.No.22 (GT/U) of 2015 against the appellant for offence under Section 302 of the Indian Penal Code, hereinafter IPC, and thereby sentenced him to suffer Rigorous Imprisonment for life and to pay a fine of Rs.10,000/- with default stipulation.

(2.) The prosecution case was launched on the basis of complaint lodged by one Dharmendra Reang, the brother of the deceased. The whole prosecution story as depicted by learned Sessions Judge is as follows:

(3.) On receipt of the complaint the Officer in charge of R.K.Pur Women Police Station registered the FIR and started investigation. During the investigation, the IO arrested Amarjit Reang, the appellant herein. The IO also recorded the statement of the available witnesses under Section 161 of Cr.P.C.