T.AMARNATH GOUD,J. - (1.)Heard Mr. R. G. Chakraborty, learned counsel appearing for the appellant. Also heard Mr. S. Debnath, learned Additional Public Prosecutor appearing for the State-respondent.
(2.)This criminal appeal under Sec. -374 of the Code of Criminal Procedure is directed against the judgment and order of conviction dtd. 9/7/2019, passed by the learned Sessions Judge, Sonamura, Sepahijala Tripura Judicial District, in connection with case No. S.T.(T-1) 08 of 2017, whereby and whereunder, the appellant has been convicted under Sec. s-302/376 of IPC and thereby sentenced to suffer rigorous imprisonment for life under Sec. -302 of IPC and he is also sentenced to pay a fine of Rs.10,000.00 for the same offence and in default to pay fine money, he will have to suffer RI for further 6(six) months. Further the convict-appellant has been sentenced to suffer RI for a period of 10(ten) years for committing offence punishable under Sec. -376 of IPC with a fine of Rs.10,000.00 in default to make payment of fine money, he will have to suffer RI for further 6(six) months. Both the sentences shall run concurrently.
(3.)The factual background of the prosecution case is that on 7/6/2017 at about 0800 hours the daughter of the complainant namely Payel Murasing went out from her house towards Kumbapara by riding her bicycle for 'Jhum' cultivation and to supply meal to her father and after reaching there she worked with her father and at about 1230 hours shed proceeded towards house at Kukichara again riding her bicycle after collecting some forest vegetables. But till at about 2030 hours that night she did not return back her house. Thereafter, the parents and other relatives of the victim started searching for her but could not find her out. On the next morning i.e. on 8/6/2017 the parents and other relatives again searched and at about 1300 hours the dead body of Payel Murasing was recovered at East Gamaicharra in the rubber garden of one Chandra Mohan Debbarma. The complainant stated that some unknown miscreants committed rape upon his daughter and then murdered her and left the dead body in the jungle. Prior to receipt of FIR SI Pravat Ch. Shil went to the P.O and recorded the oral Ejahar of the informant and forwarded the same to O/C Melaghar P.S for registration of a specific case.
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