SAJAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) . Heard Ms. R. Purkayastha, learned Legal Aid Counsel appearing for the appellant as well as Mr.S.Ghosh, learned Additional Public Prosecutor appearing for the State.

(2.) . The appellant was charged under Section 302 of the IPC for committing murder of his father namely Subal Chandra Das on 03.01.2012 at about 9 pm at Purba Durlabh Narayan under Sonamura Police Station. After regular trial he has been convicted under Section 302 of the IPC and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.5000/- with default stipulation. It has been also observed that the detention that has been undergone by the appellant shall be set off under Section 428 of Cr.P.C. from the substantive imprisonment. The said judgment and order of conviction and sentence are challenged in this appeal.

(3.) . The said conviction under Section 302 of the IPC has been sentenced by the judgment dated 21.09.2015 delivered in case No. S.T.44(WT/S) of 2013 by the Additional Sessions Judge, West Tripura, Sonamura.