BISWARANJAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Kar Bhowmik, learned senior counsel assisted by Mr. A. Darlong, learned counsel appearing for the appellant. Also heard Mr. Ratan Datta, learned PP appearing on behalf of the respondent-State.

(2.) This present appeal is filed against the judgment of conviction and order of sentence dtd. 16/7/2019 passed in connection with case No. S.T. (T-1) 20 of 2018 by the learned Sessions Judge, Khowai, Tripura, whereby the learned Sessions Judge convicted the appellant for commission of offence punishable under Sec. 325 of the IPC, and sentenced him to suffer R.I. for 7 (seven) years and to pay a fine of Rs.2,000.00 with default stipulation, and further convicted him under Sec. 302 IPC and sentenced him to suffer R.I. for life and to pay a fine of Rs.5,000.00 with default stipulation.

(3.) In short, the fact leading to institution of this appeal is that, on 24/2/2018 at about 0630 hours the accused, the appellant herein, had a quarrel and exchange of words with the parents of the complainant under influence of liquor on some family issues and when the father of the complainant tried to stop the accused, the accused assaulted the father of the complainant with a branch of a tree on his head and chest and also assaulted his mother, Smt. Dukhini Debbarma. The injured persons were immediately shifted to GBP hospital, but the father of the complainant succumbed to his injuries on 24/2/2018 in the evening at GBP hospital.