SABITRI DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This is an appeal by the convict, the appellant hereinafter, under Section 374(2) of the Code of Criminal Procedure,1973, challenging the judgment and order dated 24.09.2015 passed by the learned Sessions Judge of West Tripura Judicial District, Agartala in case No. ST(T-1) 11 of 2015 whereby the appellant was convicted and sentenced to imprisonment for life and fine of Rs.3000/- with default stipulation under Section 302 of the Indian Penal Code, in short, IPC for committing the murder of her daughter.

(2.) Sri Sentu Das [PW-1], husband of the deceased, lodged an oral information to the officer in charge, Bodhjung Nagar Police Station in West Tripura on 11.08.2014 disclosing that Sri Arjun Das, his sister's husband informed him on his mobile that his wife Sumitra Das was killed by his appellant motherin- law Sabitri Das in her house near Trinath temple at Chanpur. The informant immediately rushed in to the place of occurrence and having reached there, he found that the dead body of his wife was lying on floor in the southern viti hut of his in-law's house with bleeding injuries in her head and a rope fastened around her neck. The informant further alleged that his mother-in-law had gone to his house on 10.08.2014 i.e. the day before at about 6.30 p.m and she stayed the night in his house. In the following morning after he left home for work, his mother-inlaw returned to her home along with his wife and daughter and in the afternoon his wife was killed by his appellant mother-in-law. It was also alleged by the informant that owing to a family dispute his mother- in-law used to torture his wife from prior to her murder.

(3.) Based on the said information, Budjung Nagar PS Case No 49 of 2014 under Section 302, IPC was registered and the case was endorsed to Sri Prabhat Chandra Shil, Sub-Inspector of police [PW22] for investigation who carried out the whole investigation and on completion of investigation submitted charge sheet against the appellant for committing offence punishable under Section 302, IPC.