SANJU SUKLA DAS Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is filed by the original accused who have been convicted for the offence punishable under Section 302 of IPC read with Section 34 thereof and sentenced to undergo life imprisonment by the impugned judgment dated 04.01.2017 passed by the learned Additional Sessions Judge, Khowai, West Tripura.

(2.) Briefly stated the prosecution version is that on 01.10.2014 at about 3 'O' clock in the afternoon one Satyam Sukla Das, brother of the complainant Uttam Sukla Das had gone to a water supply point to wash utensils. At that time wife and daughter of the accused No.1, Manoranjan Shukla Das were present there. There was a brief quarrel between said Satyam Sukla Das and the said two ladies about the water tap being left open. Soon the ladies called the two accused Manoranjan Shukla Das, accused No.1 and Mithun Sukla Das, accused No.2 who were their relatives. Manoranjan came with a piece of wood. He gave one blow with the said object on the hand of Satyam Das. He thereafter gave another blow on the head. At which time, the accused No. 2 Mithun Das had caught hold of Satyam Das. Satyam Das thereupon fell down on the ground bleeding. He was shifted to a nearby hospital from there was referred to G.B.P. Hospital but soon succumbed to his injuries. His brother thereupon filed an FIR before the concerned police station.

(3.) Upon completion of investigation the police filed a charge sheet against both the accused. The Sessions Court framed the charge alleging that the two accused had committed offence of murder punishable under Section 302 read with Section 34 IPC.