AMULYA NATTA S/O LATE DEBENDRA NATTA OF JANGALIA, P S -BISHALGARH, DISTRICT-WEST TRIPURA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the Judgment and Order dated 05.01.2005, passed by the learned Sessions Judge, West Tripura, Agartala, in Sessions Trial Case No. 47 (WT/A) of 2004. By this impugned Judgment, the appellant has been convicted under Section 302 of the Indian Penal Code and he has been sentenced to undergo imprisonment for life and also to pay a fine of Rs. 5,000/ -(Rupees Five Thousand), with default sentence of 2 (two) months. Being aggrieved with the conviction and sentence, the appellant has preferred this appeal.

(2.) HEARD Sri A C Bhowmick, learned Senior Counsel, assisted by Sri D C Roy, learned counsel for the petitioner. Also heard Sri D Sarkar, learned Public Prosecutor, assisted by Sri R C Debnath, learned Special Public Prosecutor for the appellant/State of Tripura. We have also gone through the impugned Judgment and the evidence proffered by the prosecution in the trial Court.

(3.) THE appellant, herein, is the father of the deceased. The prosecution case is that the appellant, aged about 43 years, had physically assaulted his son Ranjit Natta aged about 21 years in their residential compound and subsequently, the deceased was found hanging from the ceiling.