ABHIJIT ALIAS AJIT SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) HEARD Mr. S. Talapatra, learned Senior Advocate, assisted by Mr. D. Bhattacharjee, learned counsel appearing on behalf of the appellants and Mr. B. R. Das Roy, learned Public Prosecutor In-charge appearing on behalf of the State-respondent.

(2.) THIS appeal is directed against the judgment and order dated 10. 12. 2007 and 14. 12. 2007 respectively passed by the learned Additional Sessions Judge, North Tripura, Dharmanagar in S. T. No. 40 (NT/d) of 2007. The present two appellants were convicted for commission of offence under Section 302 IPC read with Section 34 IPC, vide the impugned judgment and each of them was sentenced to imprisonment for life and a fine of Rs. 10,000/-, in default to pay the fine, to suffer imprisonment for one year, vide the impugned order.

(3.) THE two accused-appellants pleaded not guilty and claimed to be tried in respect of the charge. During the trial, 14 PW and 1 DW were examined. There is no eyewitness to the crime. The conviction rests on circumstantial evidence. The circumstances are :-