TAPAN @ MADHU NANDI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The appellants herein seek redress against the judgment dated 12-7-2006 passed by the learned Sessions Judge, West Tripura, Agartala in ST 154(WT/S) of 1994/ST 18(ST/B) of 1989 wherein the present appellants were convicted under Sections 147/364 of the IPC. Following the conviction under Section 364 read with Section 149 of the IPC, the appellants were sentenced to suffer R.I. for seven years and to pay a fine of Rs. 1,000/- each, in default to suffer further R.I. for three months. The learned Sessions Judge also sentenced the appellants to suffer R.I. for one year for commission of offence under Section 147 of the IPC. It is also ordered that both the sentences will run concurrently.

(2.) Heard Mr. S. Sarkar, learned Counsel appearing for the appellants as well as Mr. A. Ghosh, learned Public Prosecutor appearing for the respondent.

(3.) The prosecution case, in short, is as follows :-