SANJOY ALIAS SANJIT NAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment dated 29.06.2005 and sentence dated 30.06.2005 passed by the learned Addl. Sessions Judge, Court No. 2, West Tripura, Agartala in S. T. (WT/A) No. 04 of 2004, whereby the Appellant was convicted under Section 302, IPC and was sentenced to undergo imprisonment for life and to pay a fine of Rs. 2,000/-, in default to undergo 15 days rigorous imprisonment.

(2.) Facts, leading to filing of this appeal, may be stated, in brief, as follows:

(3.) On the basis of 'Ejahar' filed by the father of the victim, the Officer-in-Charge of Bishalgarh Police Station registered a case under Section 326 of IPC and launched investigation. However, unfortunately, on the way to G B. Hospital, injured Uttam Dutta succumbed to his injuries. Accordingly Section 302 of IPC was added in the case.