LAL BEHARI DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) By the judgment and order dated 25-4-95 in Sessions Case No. S.T. 107(W.T./A)93, the learned Sessions Judge, West Tripura at Agartala acquitted 6 (six) of 9 (nine) accused persons of offences under Ss. 148/149/354/326/302, IPC, but convicted the accused Gurupada under S. 324, IPC and sentenced him thereunder to one year's Rigorous Imprisonment, convicted the accused Lal Behari under S. 326, IPC and sentenced him thereunder to five years' Rigorous Imprisonment and also to pay a fine of Rs. 2,000/-, in default, to six months' R.I. and convicted the accused Ranga Mohan under S. 302, IPC and sentenced him thereunder to imprisonment for life.

(2.) No appeal has been presented by the State against the order of acquittal of the aforesaid six accused persons. Accused Gurupada also preferred no appeal against his conviction and sentence. However, accused Lal Behari filed Criminal Appeal (J) No. 8 of 1995 and accused Ranga Mohan Das filed Criminal Appeal (J) No. 15 of 1995 against their respective conviction and sentences.

(3.) This Court by an order dated 26-7-1996 in Criminal Appeal No. 8/1995 directed as follows :