SANKAR DEB Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant on being convicted under Section 304 (Part-I) of the Indian Penal Code ('IPC') and having been sentenced to suffer R.I. for ten years and to pay a fine of Rs. 7,000, in default to suffer S.I. for two years by the learned Additional Sessions Judge, West Tripura, Agartala, Court No. 3 vide his judgment dated 7.1.2004 in S.T. 149(WT/K) of 1995 has preferred this appeal.

(2.) Heard Mr. S. Lodh, learned Counsel for the Appellant and Mr. A. Ghosh, learned Addl. Public Prosecutor appearing for the Respondent State.

(3.) The prosecution case, in short, is as follows: -