(1.) APPELLANT, Phol Singh Jhara, has been convicted under Section 302 of the Indian Penal Code and sentenced to suffer imprisonment for life and to pay a fine of Rs.1000/-, in default of payment of fine, to suffer further R.I. for on year vide judgment, dated 11.05.2005, passed in Sessions Trial No. 14 (NT/K) 2005 by the learned Sessions Judge, North Tripura, Kailashahar.
(2.) AGGRIEVED by and dissatisfied with the aforesaid order of conviction and sentence, the appellant preferred the instant appeal being criminal appeal No. 48 of 2007.
(3.) ON completion of the investigation, charge sheet was submitted against the accused appellant Phol Singh under Sections 302 and 201 IPC. The learned Chief Judicial Magistrate, North Tripura, Kailashahar took cognizance of the offence and committed the case to the Court of Sessions being the same was sessions triable case after observing all legal formalities. In course of trial, the trial Court framed the following charges against the accused:
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