HIRENDRA TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By judgment and order, dated 14.9.2005, passed, in Sessions Case No. St 14(ST/B) 2005, by the learned Additional Sessions Judge, Belonia, South Tripura, while three of the four accused-appellants namely, (1) Hirendra Tripura, (2) Naradhan Tripura and (3) Gaticharan Tripura, Stand convicted under section 302 read with section 34, I.P.C., the accused-appellant, Hirendra Tripura, Stands convicted under section 201, I.P.C.. too. For their conviction under section 302 read with section 34, I.P.C., while all the Said three accused-appellant St and sentenced to Stiffer imprisonment for life and pay fine of Rs. 5,000/- each and, in default of payment of fine, suffer simple imprisonment for a period of one year, accused-appellant, Hirendra Tripura, Stands, for his conviction under section 201, I.P.C. too, sentenced to suffer imprisonment for three years. As far as the fourth accused-appellant, namely, Ashidhan Tripura, is concerned, he Stands convicted under section 201, I.P.C. Only and sentenced accordingly to suffer simple imprisonment for a period of four years and pay fine of Rs. 5,000/- and, in default of payment of fine, suffer one year simple imprisonment, all the sentences having been directed to run against the accused-appellants concurrently.

(2.) The materials facts, as unfolded at the trial, may, in brief, be set out thus :

(3.) During trial, charges under section 148 and also under section 302 and 201, read with section 149 of the I.P.C., were framed against all the Said twelve accused persons. A charge under section 27 of the Arms Act was also framed against all the accused persons. To the charges, so framed, all the accused persons aforementioned pleaded not guilty.