SARAJENDU DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal is directed against the judgment and order of conviction and sentence dated 23.03.2013 passed by learned Addl. Sessions Judge(Court No. 5), Agartala, West Tripura, in Sessions Trial Case No. 34 of 2012, whereunder, the accused appellant was charged for an offence punishable under Section 302 of IPC and at the conclusion of trial learned Addl. Sessions Judge found the accused guilty of committing offence punishable under Section 304 Part -II of IPC and sentenced him to suffer RI for seven years.

(2.) HEARD learned counsel, Mr. B. Majumder for the appellant and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) ADMITTEDLY , there is no eyewitness of the occurrence. Prosecution case is based on the circumstantial evidence alone. Circumstantial evidence means communication of facts creating the entire network from which there is no escape for the accused because the facts taken as a whole do not admit any inference except the guilt of the accused.