TAPASH SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal under Section 374 of the Code of Criminal Procedure, 1973, is directed against the judgment and order of conviction and sentence, dated 03.05.2006 and 05.05.2006, respectively, passed, in Sessions Trial No.98(WT/A) of 2005, by learned Sessions Judge, West Tripura, Agartala, whereby the learned Sessions Judge has held the appellant guilty of committing an offence punishable under Section 302 of IPC and, accordingly, convicted and sentenced him to suffer imprisonment for life and to pay a fine of Rs.1,000/- and, in default, to suffer rigorous imprisonment six months.

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

(3.) Facts of the case, in short, are as under: