MONORANJAN SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The present appeal is directed against the judgment and order, dated 21.12.2006, passed by the learned Addl. Sessions Judge, Sonamura, West Tripura, in ST 05 (WT/S)/ 2006, whereby and whereunder, the appellant was convicted under Section 302 IPC and sentenced to suffer R.I for life and pay a fine of Rs.2000/- i.d. suffer further R.I. for 2 months.

(2.) Heard Mr. P.K. Biswas, learned Counsel for the appellant as well as Mr. R.C. Debnath, learned P.P In-charge of the case.

(3.) The prosecut in case, in brief, is that on 12.5.2004, at about 22.15 hours, ASI Matilal Datta (P. W/15) of Kalamchoura police station received a telephonic information, from one Bijoy/Bhusan Sarkar (PW 6), that a person was murdered in South Kalamchoura area. On receipt of the aforesaid information, ASI Matilal Datta recorded the same in the General Diary vide No. 380 dated 12.5.2004. Subsequently, S.I. Nepal Ch. Deb, (PW 17) reached the spot and after arriving there, he found the dead body, which was known to be of one Kartik Das.