RANJAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Sarkar, learned senior counsel assisted by Ms. M. Paul, learned counsel appearing for the convict-appellant. Also heard Mr. S. Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) This appeal is directed against the judgment and order of conviction and sentence dated 22.11.2010, passed by the learned Sessions Judge, West Tripura District, Agartala, in case No. S.T. 34 of 2010, whereby and whereunder, the appellant has been convicted under Section-302 of IPC and thereby sentenced him to suffer RI for life and to pay a fine of Rs.3,000/-Rupees three thousand with default stipulations.

(3.) The brief facts as projected by the prosecution are as under: