RAJESH URANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Since both the appeals arise out of the same judgment and the facts and law, involved, are also same, they are clustered together for disposal by this common judgment. By means of filing these criminal appeals, appellants have challenged the judgment and order of conviction and sentence dated 14.02.2019 whereby and whereunder appellant Rajesh Urang and his appellant father Sunil Urang were convicted under section 302 of the Indian Penal Code (IPC hereunder) and sentenced to imprisonment for life and a fine of Rs.10,000/- each with default stipulation for having committed offence punishable under section 302 read with section 34 IPC.

(2.) The factual background of the case is as under:

(3.) In the course of his investigation, the IO conducted several raids in the house of the accused at Murticherra. He came to know that accused Mohan Urang was admitted in hospital and the other two accused were hiding at Natingcherra tea garden. On the basis of such information the IO arrested appellant Sunil Urang from Natingcherra. Accused Mohan Urang was arrested after his release from hospital. Appellant Rajesh Urang surrendered in court after his father and uncle were arrested by police. The material witnesses of the case including the informant were examined and their police statements were recorded under section 161 Cr.P.C. Having completed the investigation of the case, the IO PW-18 submitted Challan No. 49 of 2013 dated 30.04.2013 against the appellants and accused Mohan Urang for having committed offence punishable under section 302 read with section 34 IPC.