GOPAL DEBNATH Vs. STATE

JUDGEMENT

(1.) The present criminal appeal is directed against the judgement of conviction and order of sentence passed by the learned Additional Sessions Judge, Andaman & Nicobar Islands in Sessions Case No. 34 of 2010 (Session Trial No. 15 of 2010). The appellant Gopal Debnath has been found guilty for the offence of murder under section 302 IPC and sentenced to suffer imprisonment for life and to pay fine of Rs. 5000/-, in default, to suffer simple imprisonment for two years more in the aforesaid case.

(2.) Being aggrieved by and dissatisfied with such judgement and order of conviction, and sentence the accused/convict has filed the present appeal.

(3.) The facts leading to the present appeal, in short, are as follows:-