NIKHIL SHIL Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal is directed against Judgment and order of conviction and sentence dated 30.08.2011 passed by learned Addl. Sessions Judge( Court No.3), West Tripura, Agartala, in Sessions Trial No.154 of 2010. The appellant, Nikhil Shil and his wife, Smt. Ishu Rani Shil, both were charged by the learned Addl. Sessions Judge for commission of offence punishable under Section 448, 323 and 302 read with Section 34 of IPC to which the accused persons pleaded not guilty and claimed to be tried.

(2.) Learned Additional Sessions Judge at the conclusion of trial found the accused-appellant Nikhil Shil guilty of committing offence punishable under Section 447 and 302 of IPC and, accordingly sentenced him under Section 302 of IPC to suffer imprisonment of life and to pay a fine of Rs.5000/-, in default of payment to suffer R.I for one year. No separate sentence was awarded under Section 447 of IPC.

(3.) Aggrieved, the convict Nikhil Shil preferred the appeal.