AKHIL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P.K. Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel appearing for the appellant. Also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the State.

(2.) This is an appeal under Sec. 374 of the Cr.P.C. against the judgment dtd. 18/12/2020 passed by the learned Sessions Judge, Khowai Tripura in Case No.ST(T-1)06 of 2018 convicting the appellant under Sec. 302 of the IPC and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.10,000.00 in default to suffer simple imprisonment for one year.

(3.) The prosecution case was set in motion by way of a complaint lodged by one Sri Swapan Das to the O.C. Teliamura P.S. on 7/4/2017.