MADHUSUDHAN DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. S. Ghosh, learned counsel appearing for the appellant as well as Mr. B. Choudhury, learned P.P. appearing for the state.

(2.) This appeal under Section 374(2) of the Cr.P.C. is directed against the judgment and order of conviction and sentence dated 12.05.2015 delivered in case No.S.T.32(WT/K) of 2010 by the Additional Sessions Judge, West Tripura, Khowai, as he then was.

(3.) By the said judgment the appellant has been convicted under Sections 449 and 302 of the IPC and pursuant to the finding of conviction as stated he has been sentenced to suffer rigorous imprisonment for life and fine of Rs.1000/- with default stipulation. But no separate sentence has been imposed for committing offence under Section 449 of the IPC in view of the sentence imposed for committing the offence punishable under Section 302 of the IPC.