BUDHIS RAI Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THIS Appeal is directed against the judgment dated 10 -03 -2014 passed in Sessions Trial Case No. 28 of 2010 by the Court of the Principal Sessions Judge, East Sikkim at Gangtok by which the Appellant was convicted for the offences under Sections 302 and 307 of the Indian Penal Code, 1860 (in short the "IPC") and was sentenced to undergo simple imprisonment for life for the offence under Section 302 IPC and to pay a fine of Rs. 5,000/ - (Rupees five thousand) and, in default of payment of fine, to undergo further simple imprisonment of six months. Against the offence under Section 307 IPC, he was convicted to undergo simple imprisonment of 2(two) years and to pay a fine of Rs. 2,000/ - (Rupees two thousand) and, in default in payment of fine, to undergo further simple imprisonment of six months with both the sentences running concurrently.

(2.) ,

(3.) THE Learned Trial Court, having found sufficient materials on record, framed charges under Sections 302 and 307 IPC against the Appellant, which when read out, he pleaded not guilty and claimed to be tried.