RAKESH DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE appellant, Rakesh Das, who has been convicted under Section 302 of the Indian Penal Code and sentenced to suffer rigorous imprisonment for life and a fine of Rs. 10,000/ -, in default of payment of fine to suffer simple imprisonment for six months vide judgment dated 8.2.2013 passed by the learned Sessions Judge, North Tripura, Kailashahar, in Sessions Trial No. 30 (NT/K) of 2012 has preferred this appeal for setting aside the said judgment and order.

(2.) HEARD Ms. P. Ghatak, learned counsel for the appellant as well as Mr. R.C. Debnath, learned Addl. P.P. appearing for the respondent -state.

(3.) THEREAFTER complaint was written by Sanjit Das and on the basis of that FIR, Kumarghat P.S registered a case being KGT P.S. case No. 81 of 2012 under Section 302 IPC. Then the case was endorsed to SI Kajal Kumar Deb for investigation. After investigation, charge sheet was filed against the accused Rakesh Das under Section 302 of the IPC.