RAJENDRA REANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order, dated 12.12.2005, passed by the learned Sessions Judge, North Tripura, Kailashahar, in Sessions Trial Case No. 66(NT/K)2005, under Sections 364 and 392 of the Indian Penal Code (hereinafter called "IPC") read with Section 34 IPC, whereby and where under, the learned Sessions Judge convicted the Appellant under Sections 364 and 392 IPC read with Section 34 IPC and sentenced him to suffer rigorous imprisonment for ten years and pay fine of Rs. 1,000/-, in default suffer rigorous imprisonment for another period of six months, for his conviction under Section 364 IPC. The learned Sessions Judge also sentenced the Appellant to suffer rigorous imprisonment for five years and pay fine of Rs. 500/-, in default suffer rigorous imprisonment for another period of three months, for his conviction under Section 392 IPC. It has been directed that, both the sentences shall run concurrently.

(2.) Heard Mr. Nepal Majumder, learned Counsel, appearing for the Appellant and Mr. R.C. Debnath, learned Special Public Prosecutor, appearing for the State-Respondent.

(3.) The prosecution case, in brief, may be stated as follows: