LAXMI DAS Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) THE instant criminal appeal is directed against the judgment dated 30.06.2012 passed by the learned Sessions Judge, South Tripura, Udaipur in case No. S.T. 02 (ST/A) of 2009 whereby and whereunder the accused -appellant was convicted under Section 302 IPC and sentenced to imprisonment for life and to pay a fine of Rs. 1,000/ - i.d. to suffer further RI for one month.

(2.) PROSECUTION case in short is as follows:

(3.) THE trial court at the time of trial framed charges which is as follows: