DIPAK NATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS appeal is directed against the judgment dated 17. 06. 2000 passed by the learned Additional Sessions Judge, North Tripura, Dharmanagar, in Sessions Trial No. 01 (NT/d) of 1998, convicting the appellants under Sections 302/201 read with Section 34 of the Indian Penal Code and sentencing them to suffer imprisonment for life for the offence of murder and also to suffer another two years imprisonment for causing disappearance of evidence of offence under Section 201 IPC.

(2.) HEARD Mr. A. C. Bhowmik, learned counsel appearing for the appellants and Mr. D. Sarkar, learned Public Prosecutor assisted by Mr. B. R. Das Roy, learned Advocate for the State-respondent.

(3.) THAT , to bring home the charges, the prosecution examined as many as 13 witnesses and no defence witness was produced. During the trial, four accused persons were acquitted under Section 232 of the Cr. P. C. At the conclusion of the trial, the learned trial court convicted the appellants under Sections 302/201 read with 34 of IPC and sentenced them to suffer imprisonment for life under Section 302 of IPC and also sentenced them to suffer two years imprisonment under Section 201 of IPC.