LAWS(TRIP)-2021-5-17

DILIP SARKAR Vs. STATE OF TRIPURA

Decided On May 25, 2021
Dilip Sarkar Appellant
V/S
STATE OF TRIPURA Respondents

JUDGEMENT

(1.) This is an appeal filed by the appellant against the judgment and order of conviction and sentence dated 09.10.2018 passed by the learned Additional Sessions Judge, Court No.5, Agartala, West Tripura in connection with Case No. ST(T-1) 114/2013 whereby and whereunder he was convicted and sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.20,000/- only with default stipulation for commission of offence under Section 302 of the Indian Penal Code and further sentenced to suffer rigorous imprisonment for 7 (seven) years and also to pay a fine of Rs.5000/- with default stipulation for commission of offence under Section 201 of the Indian Penal Code.

(2.) The prosecution case, as enumerated by the learned Additional Sessions Judge, may be reproduced here-in-below:-

(3.) Altogether, 18 nos. of witnesses were examined including the informant. Documentary evidences were also introduced.