(1.) This appeal is preferred by the accused appellant from the jail challenging the judgment dated 25.6.2009 passed by the learned Sessions Judge, North Tripura, Kailashahar in Sessions Trial No. 10(NT/K) of 2009 convicting the accused/appellant under Section 302 IPC for causing death of Rabi Chandra Debbarma and under Section 326 IPC for causing grievous hurt to Smt. Radha Sakhi Debbarma and thereby sentencing him to suffer R.I. for life and to pay a fine of Rs.2000/-, in default of payment of fine to suffer R.I. for two months and also to suffer R.I. for three years respectively. Both the sentence shall run concurrently.
(2.) Heard Mr. S. Lodh, learned Counsel appearing for the appellant as well as Mr. R.C. Debnath, learned Addl. P.P. appearing for the State respondents.
(3.) The factual matrix of the prosecution case is:
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