SAHID DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Dutta, learned Counsel for the Appellant, and Mr. P. Bhattacharjee, learned Additional Public prosecutor, appearing on behalf of the Respondents.

(2.) By the impugned judgment and order, dated 24.6.2009, passed in Sessions Trial Case No. (WT/A) 73 of 2005, by the learned Additional Sessions Judge, West Tripura, Agartala, the accused-Appellant stands convicted under Section 302, IPC and he has been sentenced to suffer imprisonment for life with fine of Rs. 5,000 and, in default of payment of fine, suffer rigorous imprisonment for a further period of six months. Aggrieved by his conviction and sentence passed against him, this appeal has been preferred by the convicted person, namely, Sahid Debbarma @ Alem Debbarma @ Elem Debbarma.

(3.) During pendency of the appeal, an application was made, whereby the Appellant contended that at the time, when; the offence, in question was allegedly committed by him, he was a juvenile. This application gave rise to CM Application No. 198 of 2010.