NANIGOPAL PAL @ GOPAL PAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The 3 (three) criminal appeals, aforementioned, filed by the convict-appellants separately, challenging the judgment and order of conviction and sentence dated 16.2.2010, passed by learned Additional Sessions Judge, Dharmanagar in Sessions Trial No. Case No. ST 17 (NT/D) 2007, wherein the convict-appellant Nanigopal Pal alias Gopal Pal, appellant of Criminal Appeal No. 45 of 2010 has been found guilty of committing offence punishable under Section 302 and Section 201 read with Section 34 of IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs. 10,000/- in default of payment, to suffer R.I. for one year for committing offence punishable under Section 302 of IPC and further sentencing him to suffer R.I. for 5 years and to pay a fine of Rs. 5000/- in default to suffer S.I. for 6 months for committing offence punishable under Section 201 of IPC read with Section 34 of IPC.

(2.) Since the appeals filed challenging the one and same judgment and common question of fact and law involved for decision, on the prayer of learned counsel of both side, these three appeals have been heard together and is disposed of by this common judgment.

(3.) Heard strenuous argument advanced by learned counsel, Mr. P.K. Biswas for all the appellants and learned Addl. P.P. Mr. A. Ghosh for the State respondent.