SAMIR DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 5-12-1995 passed by the learned Sessions Judge, South Tripura, Udaipur in Sessions Trial No. 54 (S.T./U) of 1995 whereby learned Sessions Judge convicted the present appellant for commission of the offence under S. 304, Part II of I.P.C. and sentenced him thereunder to suffer 5 (five) years rigorous imprisonment and also to pay a fine of Rs. 10,000/- in default of which he is to suffer a further period of 2 (two) years rigorous imprisonment.

(2.) I have heard Mr. P. C. Das, the learned counsel appearing on behalf of the appellant and Mr. S. Das, learned Public Prosecutor appearing on behalf of the respondent.

(3.) Shorn of details, the prosecution case is as follows :-