SHRI ADINATH CHAKRABORTY Vs. THE STATE

JUDGEMENT

(1.) THIS is an appeal by one Adinath Chakraborty, aged 22 years, who has been convicted by the learned Additional Sessions Judge of Tripura under Section 302 I. P. C., for the murder of a 4 years old boy Ratau and sentenced to life imprisonment

(2.) THE facts giving rise to this incident may be briefly stated as follows:

(3.) HEARD the learned Counsel for the appellant and the Government Advocate and critically examined the evidence on the record.