AMITAVA GHOSH @ AMIT GHOSH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal by the convicted accused is directed against the judgment delivered by the learned Addl. Sessions Judge, West Tripura, Agartala in Sessions Trial No.49 (WT/A) of 2000, whereby he convicted the appellant of having committed an offence punishable under Section 302 read with Section 34 IPC and sentenced him to undergo imprisonment for life and to pay a fine of Rs. 5,000/ - and in default of payment of fine to undergo further rigorous imprisonment for three months. The appellant was also convicted under Section 448 IPC but no separate sentence was imposed upon him.

(2.) IN view of the decision we propose to take, it is not necessary to discuss the evidence or the facts of the case.

(3.) THE main contention of Mr. Somik Deb, learned counsel for the appellant is that the appellant has been deprived of legal aid and, therefore, the trial against him is vitiated. Here, we would like to refer to para 7 of the judgment, which reads as follows: -