SUBASH CH. NAMA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 16.08.2017 passed in Sessions Trial (T- 1)18 of 2016 by the learned Addl. Sessions Judge, Sonamura, West Tripura Judicial District, whereby and whereunder, the convict-appellant has been sentenced to suffer R.I. for 10 years and also to pay a fine of Rs.5,000/- with default stipulation for the offences committed under Section 304 Part-II of IPC.

(2.) The prosecution case as projected by the learned Trial Judge is as follows:-

(3.) Having received the copies of the charge-sheet and being committed, the learned Addl. Sessions Judge framed charge against the convict-appellant under Section 302 of IPC. In order to prove the charge, the prosecution examined 15 witnesses and introduced some documents(Exbt-1 to Exbt- 10/1) including material objects (Exbt. M/O-1).