SHYAMAL MALAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Both the appeals were heard together on the prayer of learned counsel of the parties, since, directed against the same judgment and order dated 26.11.2013, passed by learned Addl. Sessions Judge, Court No.5 (Fast track Court) West Tripura, Agartala in Sessions Trial No. 183 of 2012.

(2.) By filing Criminal Appeal (J) No.45 of 2013, under Sec. 374 of Crimial P.C. the convict-appellant Shyamal Malakar challenged the judgment and order of conviction and sentence dated 26.11.2013 where under he has been found guilty of the charge framed against him under Sec. 302 read with Sec. 34 of Penal Code and sentenced him to suffer R.I. for life and to pay fine of Rs.5000.00, in default, to suffer R.I. for three months.

(3.) By filing Criminal appeal No.4 of 2014, under Sec. 378(1)(b) of Crimial P.C. the State of Tripura, appellant, challenged the same judgment and order dated 26.11.2013 where under the accused-respondent Suman Malakar has been acquitted from the charge framed against him under Sec. 302 read with Sec. 34 of IPC.