DILIP DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Two accused persons namely, Shri Dilip Debbarma (A1) and Shri Bipin Debbarma (A2) faced trial on charges under Sections 449, 364 and 302 of the Indian Penal Code ('IPC') for kidnapping and murdering deceased Bipul Debbarma and Ramabrata Debbarma. The learned Additional Sessions Judge, Khowai, West Tripura upon trial held the charges under Sections 449, 364 and 302, IPC proved against them and they being held guilty under the aforesaid sections were sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs. 3,000 each, in default, to undergo simple imprisonment for three months. The aforesaid conviction and sentence were passed vide judgment and order dated 6.5.2005 in Case No. ST 56(WT/K) of 2003. Being aggrieved by the aforesaid judgment and order of conviction and sentence, the accused preferred the aforesaid two appeals. As the aforesaid two appeals are from a common judgment and order of conviction and sentence those were taken up for hearing by us together and are being disposed of by this common judgment and order.

(2.) Heard Mr. A.K. Bhowmik learned senior counsel appearing for the Appellant in Crl.A. No. 33/06 Shri Dilip Debbarma and Mr. R. Dutta learned Counsel appearing for the Appellant in Crl.A. No. 72/09, Shri Bipin Debbarma. Also heard Mr. D. Sarkar, learned Public Prosecutor appearing for the Respondent State.

(3.) According to the written complaint lodged by one Shri Kritibash Debbarma (PW1) on 24.8.1998 to the Officer-in-Charge of Khowai Police Station, on 23.8.1998 at around 10/10.30 p.m. a group of unidentified men stormed into his house and dragged his elder brother Bipul Debbarma and his neighbour Ramabrata Debbarma on the point of gun. While searching on 24.8.1998 at about 9/9.30 a.m. the dead bodies of his elder brother Bipul and his neighbour Ramabrata were recovered from the east of Otlabari with bullet and multiple cut injuries on their person. On receipt of the aforesaid information the O/C. of Khowai Police Station S.I. Sukhamoy Shil (PW14) treated the same as FIR and registered a police case being Khowai PS Case No. 84/98 under Sections 449/364/302 read with Section 34, IPC and 27 of the Arms Act and took up the investigation. After taking the investigation the aforesaid Sub-Inspector (PW14) rushed to the spot.