T.AMARNATH GOUD,J. - (1.)Heard Mr. A. Acharjee, learned counsel appearing for the appellant as well as Mr. S. Debnath, learned Additional PP appearing on behalf of the respondent.
(2.)This appeal arises out of the judgment and order of conviction and sentence dtd. 24/7/2017 passed in connection with case No. S.T./T-1/ 0000038/2016 by the learned Sessions Judge, Dharmanagar, North Tripura, whereby and whereunder the learned Sessions Judge had convicted the appellant for the offence punishable under Sec. 302 IPC, and sentenced them to suffer R.I. for life with default stipulation.
(3.)The case of the prosecution, as surfaced at the trial, may, in brief, be described as under: One Dahindra Tripura on 23/5/2016 lodged an FIR stating interalia that on 23/5/2016 at about 5:30 pm Amenjoy Tripura called and took Biyakchunga, the sister in law of the informant, and told that Sumanjoy Tripura and Jugal Mohan Tripura were waiting for him for diving the loan amount amoung them at the road of Sabwal. After about half an hour one person namely Chama Reang informed the informant that near the Subwal road in a lunga he heard sound like "gher gher" and requested the informant to come at the place with people and then the informant alongwith Sunuhar Tripura, Ajoy kr. Tripura, Smt. Matibala Tripura and Jarendra Tripura went there alongwith a torch light. There the informant after searching with Chama Reang alongwith others found a dead body of a person and when he focused the light of the torch over the body he identified that it was the dead body of Biyakchunga and there were mark of sharp cutting injuries on the throat, back side of the head and hand of the dead body of Biyakchunga. There they also found a blood stained dao near the dead body.
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