SIBU DAS @ BAPPA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Vide judgment and order dated 15.12.2007, passed by learned Additional Sessions Judge, Dharmanagar, North Tripura, in Sessions Trial case No. 23(NT/D)2007, the appellant, named above, was found guilty of the charges framed against him under Sections 392,302 and 201 of IPC.

(2.) Being aggrieved and dis-satisfied with the judgment and order of conviction and sentence, this appeal is preferred by the convictappellant under Section 374 of Cr.P.C.

(3.) Heard learned counsel, Mr. R. Dutta for the appellant and learned P.P., Mr. D. Sarkar for the State respondent.