RATISH KAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY this criminal appeal, the appellant challenged the judgment and order of conviction and sentence, dated 07.07.2008, passed by learned Sessions Judge, South Tripura, Udaipur, in case No. ST 6(ST/U) of 2008, whereunder the learned Sessions Judge found the accused -appellant, Ratish Kar, guilty of committing offence punishable under Section 302 of IPC and sentenced him to suffer imprisonment for life and to pay a fine of Rs.2,000/ -, in default of payment of fine to suffer RI for one year.

(2.) HEARD learned counsel, Mr. P.K. Ghosh for the appellant and learned Addl. P.P., Mr. A. Ghosh for the State respondent.

(3.) BRIEF Facts: