DILIP DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) The instant appeal mounts challenge to the judgment and order of conviction and sentence dated 17/05/2012 passed in ST 27(ST/U) of 2011 by learned Sessions Judge, South Tripura, Udaipur. By the impugned decision, the convict-appellant stands convicted under Section 302 of the IPC and has been sentenced to undergo rigorous imprisonment for life and to pay a fine of Rs.5000/- in default to suffer further rigorous imprisonment for six months.

(2.) We have heard Mr. R. Sinha, learned counsel appearing for the appellant and Mr. Ratan Datta, learned P.P. appearing for the State-respondent.

(3.) The skeletal facts portraying the prosecution case originated from a complaint lodged by Chandra Mohan Das, the husband of the deceased-Kajal Das inter alia , stating that his wife was murdered by one of his sons, namely, Dilip Das, the appellant herein, on 10.12.2010, at about 7.00 O" clock. FIR number 186 of 2010 dated 10.11.2010 was registered by the Officer-in-charge of Kakraban Police Station and investigation was set on motion accordingly.