S.TALAPATRA,J. - (1.)Heard Mr. S. Lodh, learned counsel appearing for the appellant as well as Mr. S. Ghosh, learned Special P.P. appearing for the State.
(2.)The appellant was charged under Sec. 302 of the IPC for committing murder of one Sujit Mohan Tripura on 6/4/2002 at about 21.00 hrs. and after a regular trial he was convicted under Sec. 302 of the IPC by the judgment dtd. 28/10/2009 delivered in SESSIONS TRIAL 98(NT/K) of 2003.
(3.)Pursuant to the said judgment, the appellant, Sakti Mohan Tripura, has been sentenced to suffer imprisonment for life and fine of Rs.10,000.00 with default stipulation.
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