BIPLAB MAJUMDER Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 10.04.2019, passed by learned Additional Sessions Judge, Udaipur, Gomati District in case No.ST 32(GT/U) of 2016 (T-1), whereby and whereunder the convict appellants were convicted under Section 302 read with Section 34 of IPC and thereby sentenced to suffer imprisonment for life and to pay a fine of Rs.10,000/- each and they were further convicted under Section 201 read with Section 34 of IPC and sentenced to suffer rigorous imprisonment for a period of two years and to pay a fine of Rs.5,000/-each with default stipulation.

(2.) Brief facts:

(3.) Investigation was carried out. The investigating officer visited the place of occurrence, prepared hand sketch map with index; examined and recorded the statements of available witnesses; arranged for recording the statements of the two daughters of the accused persons under Section 164(5) of CrPC where they have stated that their parents had killed both Baby Das and Manju Sukla Das.Biplab Majumder, the appellant No.1 had made disclosure statements. On the basis of such disclosure statements, the articles and weapons of offence used for committing the crime as well as the wearing apparels of the victims were recovered at the instance of the appellant No.1; arranged for postmortem examination of the dead bodies and viscera were sent to State Forensic Science Laboratory for examination; collected reports and finally, on being prima facie satisfied with the complicity of the appellants with the crime submitted charge-sheet against the appellants.