SHETOI SEMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal has been directed against the judgment and order of conviction and sentence dated 11.02.2015 passed by the learned Sessions Judge, South Tripura, Belonia in case No. S.T. 23 (ST/B) of 2014 whereby and whereunder the appellant was sentenced to undergo rigorous imprisonment for LIFE and to pay a fine of Rs. 5,000/- with default stipulation for the offence punishable under section 302 IPC and also sentenced to suffer rigorous imprisonment for 3 (three) years alongwith a fine of Rs. 2,000/- with default stipulation for the offence punishable under Section 201 IPC.

(2.) The prosecution case, as projected by the learned Sessions Judge, may be set forth hereunder:

(3.) Feeling aggrieved and dissatisfied with the said judgment and order of conviction and sentence, the convict-appellant has preferred the instant appeal before this Court.