RAJIB MALAKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal assails from the judgment and order of conviction and sentence dtd. 9/7/2019 passed by the learned Sessions Judge, North Tripura, Dharmanagar in case No. S.T. (Type-1) 06 of 2017 whereby and whereunder, the appellants were convicted and sentenced to suffer rigorous imprisonment for life and also to pay a fine of Rs.10,000.00 with default stipulation for the offence punishable under Sec. 302 read with sec. 34 of the IPC, and further sentenced to suffer rigorous imprisonment for 3 years with a fine of Rs.10,000.00 with default stipulation for the offence punishable under Sec. 201 read with Sec. 34 of the IPC.

(2.) Heard Mr. PK Biswas, learned senior counsel assisted by Mr. P. Majumder, learned counsel appearing for the appellant as well as Mr. Ratan Datta, learned PP appearing for the respondent.

(3.) The prosecution case was set in motion with the complaint lodged by one Bappa Malakar alleging that, on 4/11/2015 at night his younger sister, namely, Mamata Malakar (26 years) was killed by the appellants, namely, Rajib Malakar (husband), Smt. Sukriti Malakar (mother-in-law) and Sri Raju Malakar (brother-in-law of the deceased), by way of assaulting, and thereafter, they hanged her body and that at around 8.00 a.m. on 5/11/2015, they informed him over telephone that Mamata was sick.