SHANKAR DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THE accused/appellants above named were put on trial for commission of offence under Section 302 IPC, read with Section 34 IPC in Sessions Case No. 60 (NT/K)/2010, in the Court of learned Sessions Judge, North Tripura, Koilasahar.

(2.) ON conclusion of the trial, the appellants were convicted under Section 304 Part-II r/w Section 34 of IPC and sentenced to undergo imprisonment for 6 years and also to pay fine of Rs. 15,000/- with default stipulation of 1 year imprisonment.

(3.) ON completion of the investigation, the Investigating Officer submitted chargesheet alleging commission of offence under Section 302/34 IPC, against the accused/appellants. The case was committed to the Court of Sessions for trial.