PRANGOPAL ROY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By judgment and order, dated 4.8.04, passed in Sessions Case No. 32 (WT/A)/2001, learned Sessions Judge, West Tripura, Agartala convicted the Appellants under Section 302 of the Indian Penal Code (for short, the 'IPC') and sentenced them, for their conviction under Section 302 IPC, to suffer rigorous imprisonment for life and pay fine of Rs. 10,0034 IPC, convicted 0/- each and, in default of payment of fine, suffer simple imprisonment for a further period of two months. It was directed that, if the fine was realised, the same should be paid to the wife of the deceased by way of compensation.

(2.) In a nutshell, the Appellants faced trial in the following backdrop:

(3.) At the close of the investigation, police submitted chargesheet against the Appellants and Sri Ajit Roy under Section 302 read with Section 34 IPC. The accused Ajit Roy was shown as absconder.