BHAJAN DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the appellant. Also heard Mr. Sumit Debnath, learned Addl. P.P. appearing for the State-respondent.

(2.) The accused-appellant was charged under Sections-498-A and 302 of IPC for the alleged offence of mental, physical torture and murder of his wife Smt. Putul Das on 29.4.2014 at about 15.30 hours at Singha-mura by setting her on fire, by way of pouring kerosene oil on her person. After trial, the learned Addl. Sessions Judge, West Tripura, Agartala, has convicted the accused under Section-302 of IPC and sentenced him to suffer imprisonment for life by the judgment and order dated 25.05.2015 passed in connection with case No. ST(T-1) 89 of 2014.

(3.) Being aggrieved by and dissatisfied with the said judgment and order of conviction and sentence, the accused has preferred this appeal before this Court, challenging the legality and validity of the said judgment. Prosecution succinctly, has stated that on 29.04.2014 a quarrel took place between the deceased and her husband accused Bhajan Das. The father of the victim-Putul Dashad lodged a complaint on 01.05.2014 stating inter alia that about 17 years back her daughter Putul was given marriage with accused Bhajan Das. Since after marriage there were frequent quarrel between them. Her daughter used to tolerate all those tortures silently to lead a peaceful conjugal life. However, about 7 years back the father of the deceased brought his daughter along with the accused and their children to his house considering the financial stringency, the family was suffering and also gave them 3 gandas of land for their residential purpose.