SUKUMAR SAHA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) BY the judgment and order, dated 28. 05. 2005, passed, in Sessions Trial No. ST 34 (NT/d) of 2004, by the Additional Sessions Judge, North Tripura, Dharmanagar, the present eight appellants stand convicted not only under Section 148, but also under Section 302 read with Section 149 IPC and each of them stands sentenced to suffer, for conviction under Section 148 IPC, rigorous imprisonment for two years and to undergo, for conviction under Section 302 read with Section 149 IPC, imprisonment for life and fine of Rs. 5,000/- with further direction that both the sentences shall run concurrently.

(2.) THE case of the prosecution, as unfolded at the trial, may, in brief, be described thus:

(3.) DURING trial, charges under Section 148 IPC, Section 436 IPC read with Section 149 IPC and Section 302 IPC read with Section 149 IPC were framed. To the charges so framed, all the accused pleaded not guilty and claimed to be tried.