SHIBANTA NAG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original accused who has been convicted for offence punishable under Section 307 of the Indian Penal Code (IPC, for short) and sentenced to rigorous imprisonment of 6(six) years in addition to payment of fine.

(2.) Brief facts are as under:

(3.) Though first information was lodged against the present appellant and two of his family members, a charge-sheet was filed only against the appellant. A charge was framed against him alleging that he had committed offences punishable under Section 498A and Section 307 of IPC.