KRISHNA DEBNATH Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction and sentence dated 05.01.2019, passed by the learned Additional Sessions Judge, West Tripura, Agartala, in Case No. ST(T- 1)/61 of 2016 whereby and whereunder the appellant has been convicted under Sections 302 of the Indian Penal Code (for short, IPC) and sentenced to suffer R.I. for life and to pay a fine of Rs.20,000/- with default stipulation.

(2.) Briefly stated that Sri Krishna Kumar Debnath being the brother of the victim lodged a complaint to the Officer-in-Charge, East Agartala Police Station, inter alia, stating that his brother-in-law i.e. the appellant, used to torture his deceased sister and on 28.03.2016 at around 10:00 am in the morning he received an information that his sister was ill.

(3.) He rushed to the house of the appellant and found his sister lying dead in their kitchen hut and it was his strong belief that the appellant had killed his sister.