TASHIL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the appellant also heard Mr. S. Ghosh, learned Addl. P.P. appearing for the respondent-State.

(2.) The present appeal has been filed under Sec. -374 of Cr. P.C. against the impugned judgment of conviction and sentence dtd. 31/1/2022 passed by the learned Additional Sessions Judge, Court No.5, West Tripura, Agartala in connection with case No. S.T.(T-1) 77 of 2019 whereby and whereunder, the appellant has been convicted under Sec. s-302/324/448 of IPC and has been sentenced to suffer RI for life under Sec. -302 of IPC and to pay a fine of Rs.10,000.00 in default to suffer SI for six months and to suffer further RI for 6 months and a fine of Rs.500.00 under Sec. -448 of IPC in default of payment of fine to suffer SI for two months and to suffer RI for one year and a fine of Rs.2000.00 under Sec. -324 of IPC in default to suffer SI for four months. All the sentences shall run concurrently.

(3.) The facts which set the criminal law in motion, in short, are that, on 17/12/2018 at about 4/4.30 am Sri Bishal Debbarma, the younger brother of informant Sri Ajit Debbarma, infront of his residential house by raising alarm told that their neighbour Tashil Debbarma killed his mother Subhalaxmi Debbarma and immediately he came out from his house and proceeded towards the room of his mother but accused having Axe on his hand gave a blow towards him but informant save himself by his hand and when informant went infront of the house of his mother he heard the sound of giving blow but, he could identify the accused Tashil Debbarma due to the electric light of house and corridor of the house of his mother and in such situation informant to save himself started to flee from the spot but accused Tehsil Debbarma chased him to kill him somehow he saved himself by concealing in jungle.