PRANJIT BAIDYA AND ORS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Both the criminal appeals filed challenging the judgment & Order of conviction and sentence, dated 21.07.2006, passed by learned Additional Sessions Judge, Belonia, South Tripura in Sessions Trial No.12(ST/B)2006.

(2.) The appellants, Pranjit Baidya of Criminal Appeal No.62/2006 and Dilip Bhowmik of Criminal Appeal No.72/2006, were charged for commission of offence punishable under Sec. 302 r/w section 34 and Sec. 201 of I.P.C along with the accused Maran Denath, Subrata Sarkar and Goutam Baidya and learned Additional Sessions Judge, Belonia acquitted all the accused persons from the charges framed under Sec. 302 r/w Sec. 34 of I.P.C and Sec. 201 of I.P.C but held the accused appellants Pranjit Baidya and Dilip Bhowmik guilty of committing offence punishable under Sec. 304 Part-II of I.P.C and sentenced them to suffer RI for 5 (five) years and to pay a fine of Rs.10,000.00 (Rupees ten thousand), in default to suffer SI for 1(one) year.

(3.) Heard learned counsel, Mr. S Sarkar for the appellant of Criminal Appeal No.62/2006. Also heard learned counsel, Mr. D C Roy for the appellant of Criminal appeal No.72/2006 as well as learned Additional Public Prosecutor, Mr. P Bhattacharjee for the State-respdt.