MARAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original accused No. 1, who has been convicted by the learned Sessions Judge for offence under Section-302 of IPC and sentenced to undergo life imprisonment in addition to payment of fine of Rs.5,000/-.

(2.) Prosecution version stated in brief is as under:

(3.) Upon completion of the investigation the prosecution filed charge-sheet against the appellant Maran Sarkar and one Salim Mia @ Saha Alam. The said accused No. 2 was however acquitted. There is no State appeal against the acquittal.