FALGUNA DEBBARMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal, under Section 374 of the code of Criminal Procedure, is directed against the judgment & order of conviction and sentence, dated 03.12.2003 and 04.12.2003 respectively, passed by learned Sessions Judge, West Tripura, Agartala, in Sessions Trial No.28(WT/A)/2002. Learned Sessions Judge found the convict-appellant guilty of committing offences, punishable under Sections 364-A, 302 and 201 of I.P.C and sentenced him to suffer imprisonment for life and to pay a fine of Rs.5,000/- (Rupees five thousand), in default of payment to suffer RI for 2(two) months under Section 302 of I.P.C.

(2.) Facts of the case may be summarized thus:-

(3.) Heard learned counsel, Mr. Ratan Datta for the appellant, and learned Public Prosecutor, Mr. D Sarkar, assisted by learned counsel, Mr. R C Debnath for the State-respondents.