RAJ KUMAR GOALA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 24.04.2018, passed by the learned Sessions Judge, North Tripura District, Dharmanagar, in Case No. ST(T-1)/14 of 2017 whereby and whereunder the appellant has been convicted under Sections 302 of IPC and sentenced him to suffer R.I. for life and to pay a fine of Rs.10,000/- with default stipulation.

(2.) **

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