DULAL DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. P Majumdar, learned legal aid counsel appearing for the appellant as well as Mr. B Choudhury, learned PP appearing for the State.

(2.) The instant appeal is directed against the judgment and order of conviction and sentence dtd. 11/2/2015 passed by the learned Sessions Judge, Gomati district, Udaipur, Tripura in connection with case No. Sessions Trial 17(ST/A) of 2014.

(3.) The appellant was put to trial on the basis of the charge framed against him under Sec. 302 IPC. In brief, the prosecution case is that on 13/2/2014 one Kanu Das purchased some fish for sale as a fish businessman. The accused-appellant Dulal Das suddenly hit him with a piece of wood and Kanu Das went unconscious. The other businessman and the people of the market dispersed the accused-appellant and the victim was sent to Amarpur hospital wherefrom considering his state of health he was referred to Tripura Sundari Hospital and further he was referred to GBP Hospital, Agartala and ILS Hospitals, Agartala but on 16/2/2014 the victim Kanu Das succumbed to his injuries in the ILS Hospitals, Agartala.