SAMBHU URANG Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal under section 374(2) Cr.P.C. is directed against the judgment and order of conviction and sentence dated 01.03.2017 passed by the learned Sessions Judge, North Tripura Judicial district, Dharmanagar in case number ST (T-I) 0000030 of 2016 whereby the convict appellant was sentenced to rigorous imprisonment for life and fine of Rs.10,000/- with default stipulation for committing murder punishable under section 302 of the Indian Penal Code, in short, IPC while acquitting the coaccused namely, Samra Urang of the charge under section 302 read with section 34, IPC.

(2.) Smt. Sonamani Urang, wife of the deceased, had lodged an oral information to the Officer-in-Charge, Panisagar Police Station in North Tripura on 21.02.2016 disclosing that when she was away from home at Kailashahar she received a telephone on 21.02.2016 in the morning from her brother in law [elder brother of her husband] who informed her that he found the blood smeared dead body of her husband inside the room in their house at Indurail at Panisagar. Her brother in law also informed her that he noticed blood stains on the soil in the courtyard of their house and following the blood stains he entered into the room where he discovered the dead body of her husband. She rushed in to her house at Panisagar from Kailashahar and saw her husband lying dead in his room.

(3.) Based on the said information, Panisagar P.S. case number 11 of 2016 was registered. Having been entrusted with investigation of the case, SI Sri Raju Baidya [PW-11] carried out the entire investigation and at the conclusion of investigation he filed charge sheet against accused appellant Sambhu Urang @ Naga, a neighbor of the deceased, for offence punishable under section 302 and 201, IPC and accused Samra Urang for offence punishable under section 201, IPC.