SUJIT RUDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS Appeal is directed against the judgment of conviction and sentence dated 4. 8. 2006 passed by the learned Additional Sessions Judge, North Tripura, Kailasahar in Case No. Sessions Trial 18 (NT/k) of 2006 convicting the accused appellant under Section 302 IPC and sentencing him to suffer rigorous imprisonment for life and to pay fine of Rs. 2000/ - and in default to suffer rigorous imprisonment for one month.

(2.) THE prosecution case is based on the FIR dated 23. 5. 2004, preceded by the FIR dated 20. 5. 2004 lodged by one Sri Dhananjoy Rudra Paul, father of the accused appellant and the co -accused, but acquitted by the learned Additional Sessions Judge. For a ready reference, the FIR is quoted below:

(3.) ON the basis of the investigation carried out by the police, charge sheet was submitted against all the three accused persons and the learned Additional Sessions Judge also framed charge as follows: