BABUL SABDAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 12.8.2015 passed by the learned Additional Sessions Judge, Khowai, West Tripura in case No. S.T(T-1) of 2014, whereby the appellant has been convicted under Section-302 of IPC and thereby sentenced to suffer RI for life and also to pay a fine of Rs. 3,000/-with default stipulations.

(2.) Heard Mr. A. Acharjee, learned counsel appearing for the accused-appellant. Also heard Mr. S.Debnath, learned Addl. P.P. appearing for the State-respondent.

(3.) The prosecution case, in a nutshell, is that on 30/31.05.2014 at night about 2.00am the informant Shri Pramode Sabdakar heard shouting fromthe house of his daughter situated at eastern side of his house and after hearing shouting, he along with his wife, sons and neigh-bours rushed to thehouse of his daughter, Bina Sabdakar. After enteringinto the house of his daughter,he saw his daughter lying dead on the bed with bleeding cut injury over her neck and also saw his son-in-law Babul Sabdakar inside the hut. The informant alleged that prior to the said occurrence several times his son-in-law Babul Sabdakar tried to kill his daughter by throttling. But due to their resistance she was saved,and on yesterday in the evening his son-in-law Babul Sabdakar quarrelled with daughteron the issue of family matters. As such, hesuspected that his son-in-law Babul Sabdakar had killed his daughter by sharp weapon. Stating this fact, he lodged written ejahar with the police officer of Khowai Police Station.Being endorsed, Sub-Inspector Shri Ranjit Debbarma started investigation and forwarded the same to the Officer-in-Charge of Khowai police station and the case was registered as Khowai Police Station Case No. 56 of 2014 under Sections-302/120(B) of IPC.