RAJU DEBNATH ALIAS MITHU Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. M. Chakraborty, learned senior counsel assisted by Ms. P. Chakraborty, learned counsel appearing for the appellant. Also heard Mr. Ratan Datta, learned P.P. appearing for the State-respondent.

(2.) The present appeal has been filed against the impugned judgment and order dated 25.03.2019 passed by the learned Sessions Judge, South Tripura, Belonia in Case No. S.T. (S.T/B) 37 of 2016 whereby and whereunder, the convict-appellant has been sentenced to suffer RI for 4 four years with fine of Rs. 1,000/- for committing offence under Section-307 of IPC.

(3.) The prosecution case as projected by the learned Sessions Judge is as under: