ANIL CHAKMA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The accused appellant was charged for commission of murder as well as for causing disappearance of evidence of murder of his minor step-children(son and daughter, aged about nine years and six years respectively), under Sections 302 and 201 of IPC, by the learned Sessions Judge, South Tripura, Udaipur, who on trial found him guilty of the charges and sentenced him to suffer RI for life and to pay a fine of Rs.5,000/- in default of payment of fine to suffer further RI for one year under Section 302 of IPC and again to suffer RI for one year under Section 201 of IPC.

(2.) We have heard learned counsel, Mr. R. Datta for the appellant and learned P.P., Mr. D. Sarkar for the State respondent.

(3.) Facts of the case may be noticed thus: