JANARDHAN CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE accused-appellants were put on trial, for commission of offence under Section 302/341/323, read with 34 of IPC, before the learned Additional Sessions Judge, Belonia, South Tripura. On conclusion of trial, the learned trial Court, by its judgment dated 03.03.2003, convicted the accused appellants under Section 304 Part-I of IPC read with Section 34 of IPC and sentenced each of them to suffer rigorous imprisonment for 6(six) years and to pay a fine of Rs.6,000/-, in default of payment of fine to suffer further RI for one year. THE learned trial Court further sentenced the appellants to suffer simple imprisonment for 15 days, for commission of offence under Section 341/34 of IPC and also to suffer simple imprisonment for 30 days, for commission of offence under Section 323 read with Section 34 of IPC and directed that all the sentences imposed on the accused-appellants would run concurrently.

(2.) FACTS, leading to filing of this appeal, may be narrated, in brief, as follows:- The informant, Smti. Laxmi Barman (P.W.2), orally lodged information of the occurrence, having found the Officer-in-Charge of P.R. Bari Police Station at Belonia Sub- Divisional Hospital, on 04.10.2000 at about 6.15 p.m.

(3.) LEARNED Addl. Sessions Judge in the course of trial framed formal charges under Sections 302/341/323 read with 34 of IPC against all the above named accused appellants and on reading over and explaining the charges aforesaid, all the accused persons pleaded not guilty and claimed to be tried.