MANIK DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal by the convict under Section 374 of the Code of Criminal Procedure against the judgment and order of conviction and sentence dated 09.06.2006 passed by the Sessions Judge, South Tripura, Udaipur in Case No. ST. 77(ST/S) of 2005. The convict has been sentenced by the impugned judgment and order dated 09.06.2006 to suffer rigorous imprisonment for life with a fine of Rs. 2000/-, in default, to suffer further imprisonment for one year under Section 302 IPC.

(2.) The brief fact as may be essential for appreciating the appeal be noted at the outset.

(3.) To appreciate the challenge, it is required that the entire evidences is re-visited.