PRADIP SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The judgment and order, dated 21.3.2005, passed by the learned

(2.) Being aggrieved by the said conviction and sentence passed in the impugned judgment and order, the Appellant has come up with this appeal.

(3.) The prosecution case, as revealed at the trial may, in brief, be stated as follows: -