NARU DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant herein, namely, Sri Naru Debbarma, was tried, as an accused on charges, under Sections 364/302/201 read with Section 34 of the IPC, in Sessions Case No. 24(WT/K) of 2006, which arose out of PS case No. 25 of 2004 and convicted by the learned Addl. Sessions Judge, West Tripura, Khowai, under Section 302 read with 201 of the IPC and sentenced, for his conviction under Section 302, IPC, to suffer imprisonment for life and pay fine of Rs. 5,000 and, in default of payment of fine, suffer rigorous imprisonment for a further period of one month and suffer, for his conviction under Section 201, IPC, rigorous imprisonment for two years and pay fine of Rs. 2,000 and, in default of payment of fine, rigorous imprisonment for a further period of three months with direction that the sentences shall run concurrently.

(2.) Aggrieved by his conviction and the sentences passed against him, the Appellant has come with this appeal.

(3.) In the appeal, the Appellant has contended that he was a juvenile at the time of the alleged commission of offences. In order to determine the question as to whether the Appellant was, on the date of the alleged commission of offences, was or was not a juvenile, an enquiry was ordered by this Court, on 9.6.2010, in CM. Application No. 62 of 2010, which was filed, in this appeal, by the Appellant.