HARADHAN DAS @ HARADHAN BHANDARI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) IN this appeal, the challenge is to the judgment of the learned Sessions Judge, North Tripura, Kailashahar dated 9.09.2006 in Sessions Trial No. 21 (NT/K) of 2006 wherein the appellant was convicted under Section 307 of the Penal Code and sentenced to suffer RI for three years and to pay a fine of Rs. 2,000/ - in default, further RI for six months. The fine money if realized shall be paid to the victim as compensation.

(2.) HEARD Mr. Bhaskar Deb, learned counsel for the appellant as well as Mr. A Ghosh, learned Public Prosecutor for the State.

(3.) IN the meantime, the informant, Sri Priyatosh Choudhury, PW 1 came to the homestead of the victim and heard some sound inside the house of the victim and instantly he noticed that a person came out from that house and ran away towards the back side of that house. Immediately, PW 1 entered inside the house and found the victim with severe injuries on her person and she was groaning. As the victim was not in a position to speak she gave some signs by her hands towards the articles lying scattered inside the house and seeing that situation PW 1 raised alarm and hearing his cry some neighbours rushed to the place of occurrence and immediately the victim was shifted to Kumarghat Rural Hospital.