DHANANJOY REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Being aggrieved by the judgment and order dated 18.09.2017 delivered in ST 65 (NT/D) of 2003 by the Sessions Judge, North Tripura, Dharmanagar, the convict has filed this appeal.

(2.) By the said judgment dated 18.09.2017, the appellant has been convicted under Section 302 read with Section 34 of the IPC for committing murder of one Hema Ranjan Tripura on 25.10.2002 along with some other assailants. Consequent upon the said conviction, the appellant has been sentenced to suffer rigorous imprisonment for life which shall mean imprisonment for the remainder part of his natural life and to pay a fine of Rs.10,000/- with default stipulation for commission of the offence punishable under Section 302 read with Section 34 of the IPC. In this appeal, as stated, the said judgment and order are challenged.

(3.) On the basis of the complaint filed by the son of the deceased namely Kiranmoy Tripura whereby it had been revealed that when the deceased and his wife were returning home from Dasda market on 25.10.2002, they had entered in the house of one Nandaram Reang to have some drinking water. At that time three extremists belonging to NLFT entered in that house. They asked the informant's father to show the house of the member of the village committee. Informant's mother however had returned home. On the next date i.e. 26.10.2002 the informant received the information that those extremists had killed his father. The informant got the said information from one Hanuram Reang who had informed that his father was hacked to death in his jhuming area. In the said group of extremists there were 8/10 persons.