UTTAM SARKAR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. B. Deb, learned legal aid counsel assisted by Mr. A. Acharjee, learned counsel appearing for the convict-appellant. Also heard Mr. R. Datta, learned Public Prosecutor appearing for the State of Tripura-respondent.

(2.) This criminal appeal has been filed under Sec. -374 of Cr.P.C. against the impugned judgment and order of conviction and sentence dtd. 18/4/2015 passed by the learned Addl. Sessions Judge, Agartala, West Tripura Judicial District in connection with Case No. ST. 182 of 2013 whereby and whereunder, the appellant has been convicted under Sec. -302 of IPC and thereby sentenced to suffer RI for life under Sec. -302 of IPC and he is also sentenced to pay a fine of Rs.5,000.00 for the same offence with default stipulation.

(3.) The prosecution story, in brief, is that the deceased Chandi Das (Sarkar) was the wife of convict-appellant, namely, Uttam Sarkar. The marriage of Chandi was solemnized about 13 years back with the appellant. But about two and half years before the occurrence she came back from her matrimonial house due to continuous torture by her husband and started living at her father's house. In this regard a criminal case was lodged by Chandi at P.S. which was pending for trial. On 14/1/2007 at about 4.30 am she was murdered in the house of her father Nani Gopal Das (PW-1).