ABHIMANYA JHARA Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the judgment and order dated 09.09.2011 passed by the learned Addl. Sessions Judge, Khowai, West Tripura in ST 33 (WT/K) 2009 whereby and whereunder the learned Addl. Sessions Judge convicted the accused -appellant under Section 302 IPC and sentenced to suffer RI for life and to pay a fine of Rs. 10,000/ -, i.d. to payment of fine, to suffer further RI for one year.

(2.) HEARD Mr. M.K. Roy, learned counsel for the accused -appellant as well as Mr. RC Debnath, learned Addl. PP for the State.

(3.) THE oral ejahar was reduced into writing by one Gouranga Ch. Deb, I/C O/C of Khowai P.S. and accordingly on 16.04.2009 Khowai P.S. Case No. 37/2009 under Section 302 IPC was registered and Sub -Inspector Sunil Kr. Das was directed to investigate the case. After investigation, charge sheet was filed against the accused Abhimanya under Section 302 IPC. Cognizance of the offence was taken by the learned SDJM, Khowai, West Tripura under Section 302 IPC and the case was committed to the Court of learned Addl. Sessions Judge, Khowai, West Tripura as it was a case of Sessions Trial.