JIB NATH ACHARYA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) THIS Appeal is directed against the Judgment dated 31.10.2011 passed in S.T. Case No. 16/2008 by the Sessions Judge, South and West, Namchi. By the impugned judgment, the Appellant has been convicted under Section 302 IPC and sentenced to undergo imprisonment for life and to pay fine of Rs. 5,000/ - with default sentence of S.I. for six months.

(2.) THE facts, briefly, stated are as under: - -

(3.) ON the other hand, Mr. Karma Thinlay, learned Additional Public Prosecutor appearing on behalf of the State, has supported the judgment of the Sessions Court. He has argued that both the eyewitnesses were natural witnesses and were fully reliable; there was no infirmity in their evidence; their evidence was fully intact; therefore, the conviction was well founded.