LALIT MOHAN GHOSE Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal directed against the judgment and order dated 8-12-1987 passed by the learned Additional Sessions Judge, West Tripura, Agartala convicting the accused appellants under S. 302/34, IPC and sentencing them thereunder to imprisonment for life in Sessions Case No. 21(W.T./A) of 1983.

(2.) The prosecution case in brief is that on 19-8-1983 in the morning at Madhya Pratapgarh under East Agartala under West Tripura Police Station Pinu alias Uttam Chakraborty (since deceased) was returning home on a cycle from the the side of Goal Bazar along Madhya Pratapgarh road. When he reached the front of the roadside house of Lalit Mohan Ghose at about 11 a.m., Lalit and his three sons Ranjan, Sankar and Sajal alias Nanu Ghose armed with Daos and Ballam attacked him. He fell down from the bicycle and started running towards the south. Chased by Lalit and his sons, he fell down on the paddy field of Lalit's brother Dhiro Ghose where they struck him with Daos and Ballam causing his death on the spot.

(3.) On receiving information the police registered a case and started investigation and on completion of investigation charge-sheeted all the above named accused persons under Ss. 302/34, IPC. The learned Judicial Magistrate committed the case to the Court of Session under the said sections of law.