MANGAL DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The Appellant above named was put on trial before the learned Sessions Judge, North Tripura, Kailashahar, in case No. ST.82(NT/K)04, wherein he was convicted under Section 364(A)/302 IPC read with Section 34 IPC and sentenced to suffer imprisonment for life, and to pay fine of 1,000/-, and in default of payment of fine, he was directed to suffer rigorous imprisonment for one year.

(2.) We have heard Mr. Somik Deb, learned Counsel for the Appellant, and Mr. D. Sarkar, learned Public Prosecutor, Tripura with Mr. R.C. Debnath, learned Spl. Public Prosecutor, Tripura appearing on behalf of the State.

(3.) Sans unnecessary details, the facts, leading to the filing of this appeal, may be stated in brief, as follows: