SRI PARESH DEB BARMA, S/O. LATE ADHIR DEB BARMA, OF EAST KARAIMURA, P.S. BISHRAMGANJ, DISTRICT-WEST TRIPURA Vs. THE STATE OF TRIPURA, REPRESENTED BY THE SECRETARY, HOME DEPARTMENT, GOVT. OF TRIPURA, AGARTALA

JUDGEMENT

(1.) THIS appeal is directed against the judgment of conviction and order of sentence dated 23.07.2009 as passed learned Sessions Judge, West Tripura, Agartala in S.T.(WT/A) No. 70 of 2008, whereby the appellant has been convicted under Section 304 of IPC and sentenced to suffer R.I. for 10 years and to pay a fine of Rs. 10,000/ -, in default of payment of fine, the appellant has been directed to suffer rigorous imprisonment for further three months. Heard Mr. M. K. Roy, learned counsel appearing for the appellant and Mr. R. C. Debnath, learned special P.P. appearing for the respondent -State.

(2.) FOR purpose of appreciating the challenge that has been projected by the appellant, it is required to note the prosecution case briefly.

(3.) WHILE deposing before the Court, one Sri Narayan Natta, P.W.2 stated that he shifted the dead body of Sachindra Deb Barma, the father of the informant, to the Bishalgarh Sub -Divisional hospital, where the postmortem examination was conducted.