TAPAN DEY Vs. STATE OF TRIPURA
LAWS(TRIP)-2019-8-62
HIGH COURT TRIPURA
Decided on
August 29,2019
TAPAN DEY
Appellant
VERSUS
STATE OF TRIPURA
Respondents
Referred Judgements :-
BIHARI NATH GOSWAMI V. SHIV KUMAR SINGH AND OTHERS [REFERRED TO]SAMPATH KUMAR V. INSPECTOR OF POLICE KRISHNAGIRI [REFERRED TO]
STATE OF RAJASTHAN VS. NARESH ALIAS RAM NARESH [REFERRED TO]
VIJAY ALIAS CHINEE VS. STATE OF MADHYA PRADESH [REFERRED TO]
RAJ KUMAR SINGH @ RAJU @ BATYA VS. STATE OF RAJASTHAN [REFERRED TO]
RAJIV SINGH VS. STATE OF BIHAR [REFERRED TO]
KHEKH RAM VS. STATE OF H.P. [REFERRED TO]
NARESH CHAUBEY VS. CENTRAL BUREAU OF INVESTIGATION THROUGH GYANENDRA PD SINGH [REFERRED TO]
AMRISH RANA VS. STATE OF HIMACHAL PRADESH [REFERRED TO]
GUPTESWAR BEHERA VS. STATE OF ODISHA AND ANOTHER [REFERRED TO]
JUDGEMENT
S.TALAPATRA,J. -
(1.)Heard Mr. B. Saha, learned counsel appearing for the appellant as well as Mr. R. Datta, learned P.P. appearing for the State.
(2.)The appellant was charged under Section 302 of the IPC for committing murder of one Tapan Dey by hacking on 13.07.2013 at about 8 O" clock at night. After regular trial the appellant has been convicted under Section 302 of the IPC by the judgment dated 11.07.2014 delivered in case No.ST 04 (ST/S)/2014.
(3.)Pursuant to the said judgment, by the order dated 11.07.2014 delivered in case No.ST 04 (ST/S)/2014, the Sessions Judge, South Tripura, Udaipur has sentenced the appellant to suffer imprisonment for life with fine of Rs.10,000/- with default stipulation for committing offence punishable under Section 302 of the IPC.
;
(2.)The appellant was charged under Section 302 of the IPC for committing murder of one Tapan Dey by hacking on 13.07.2013 at about 8 O" clock at night. After regular trial the appellant has been convicted under Section 302 of the IPC by the judgment dated 11.07.2014 delivered in case No.ST 04 (ST/S)/2014.
(3.)Pursuant to the said judgment, by the order dated 11.07.2014 delivered in case No.ST 04 (ST/S)/2014, the Sessions Judge, South Tripura, Udaipur has sentenced the appellant to suffer imprisonment for life with fine of Rs.10,000/- with default stipulation for committing offence punishable under Section 302 of the IPC.
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