RAJEN LIMBOO Vs. STATE OF SIKKIM

JUDGEMENT

(1.) The appellant, namely, Rajen Limboo alias Purkey Subha has been convicted for commission of the offence under Section 302, I.P.C. and sentenced to undergo rigorous imprisonment for life with a fine of Rs. 5,000.00 (Rupees five thousand) only in terms of the related Judgment and Order on Sentence on 11-7-2002 and 18-7-2002 respectively passed by the learned Sessions Judge (E and N), Sikkim at Gangtok in Criminal Case No. 13 of 2001 which is the subject-matter under challenge in this Criminal Appeal.

(2.) We have heard Mr. B. Sharma, learned Counsel for the accused-appellant and also Mr. N. B. Khatiwada, learned Addl. Public Prosecutor assisted by M. J. B. Pradhan for the State-respondent.

(3.) The facts of the case, in a short compass, are as follows :-