RAM LAL JHARA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS criminal appeal under Section 374 of CrPC is directed against judgment and order of conviction and sentence, dated 22.08.2008, passed by learned Addl. Sessions Judge, Khowai, West Tripura, in case No. S.T. 32(WT/K) of 2008, wherein learned Addl. Sessions Judge found accused -appellant, Ramlal Jhara guilty of committing offence punishable under Section 302 of IPC and, accordingly, sentenced him to suffer imprisonment for life and to pay a fine of Rs.5,000/ -(rupees five thousand), in default of payment of fine to suffer further RI for one year.

(2.) WE have heard learned legal aid counsel, Mr. A. Sengupta for the appellant and learned Addl. P.P., Mr. R.C. Debnath for the State respondent.

(3.) FACT of the case may be summarized thus: