DEBASHIS DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. Debraj Debbarma, learned counsel appearing for the convict-appellants as well as Mr. Sumit Debnath, learned Addl. P.P., appearing for the State-respondent.

(2.) This appeal is directed against the judgment of conviction and sentence dated 27.05.2017 passed by learned Sessions Judge, Dharmanagar, North Tripura in case No. S.T/T-1/0000027/2015, whereby and where-under the appellants have been convicted under Section 302/34 of IPC and sentenced them to suffer R.I. for life each which shall mean imprisonment for the remaining part of his/her natural life and to pay a fine of Rs.10,000/- each and in default to payment of fine, each has to further suffer R.I for another 1 year each for the said offence committed by them.

(3.) Prosecution case, as unfolded succinctly, is that one Biswajit Das had lodged a complaint with the Officer-in-Charge of Panisagar Police Station stating inter alia that on 20.10.2013, at around 11/11.30 o'clock night a quarrel was ensued between his two cousin brothers, namely, Debashis Das and Biprajit Das involving family matter. In view of that altercation, Debashis Das had killed Biprajit Das as well as his wife Gita Das by way of hacking with sharp weapon, namely, 'dao' and had kept those blood-soaked weapons of offence close to the bodies of the respective deceased in the court-yard of their house. The complainant, Biswajit Das along with some villagers could find the said smeared dead bodies and he came to learn that just after the incident, the accused-Debashis Das had fled away from his house.