REGENT COMPUTRONICS PVT. LTD.

Kalpana Debnath Appellant

V/S

STATE OF TRIPURA Respondents

Referred Judgements :-

HATE SINGH BHAGAT SINGH V. STATE OF MADHYA BHARAT [REFERRED]
RAMESH BABURAO DEVASKAR & ORS. VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF U.P. V/S. MOHD. IQRAM & ANR. [REFERRED]
SHAIKH MAQSOOD V/S. STATE OF MAHARASHTRA [REFERRED]
STATE,REPRESENTED BY INSPECTOR OF POLICE VS. SARAVANAN & ANR. [REFERRED]
ARUMUGAM VS. STATE [REFERRED]
A. SHANKAR VS. STATE OF KARNATAKA [REFERRED]
BRAHM SWAROOP & ANR. VS. STATE OF U.P. [REFERRED]
CHAMPAK BALU PATEL VS. STATE,THROUGH P.P. DAMAN POLICE STATION [REFERRED]
AMARJIT SINGH ALIAS BABBU VS. STATE OF PUNJAB [REFERRED]
MAHENDRA PRATAP SINGH VS. STATE OF UTTAR PRADESH [REFERRED]
VIJAY ALIAS CHINEE VS. STATE OF MADHYA PRADESH [REFERRED]
SUNIL KUMAR SAMBHUDAYAL GUPTA VS. STATE OF MAHARASHTRA [REFERRED]
STATE OF U P VS. NARESH [REFERRED]
NASIR AHMED VS. STATE OF ASSAM [REFERRED]
BIJOY MAJHI VS. STATE OF ASSAM [REFERRED]

JUDGEMENT

(1.) This appeal filed under Section 374(2) of the Cr.P.C. by the convict has questioned the legality of the judgment and order of conviction and sentence dated 30.03.2011, delivered in Case No. S.T. 26(NT/K) of 2009 by the Addl. Sessions Judge, North Tripura, Kailashahar.

(2.) By the said judgment and order, the appellant has been convicted for committing the murder of her husband Barindra Debnath under Section 302 of the IPC and sentenced to suffer rigorous imprisonment for life and to pay fine of Rs. 2,000/-, in default of payment of fine, to suffer further rigorous imprisonment for two months.

(3.) The prosecution against the appellant has commenced based on an oral complaint lodged by one Arun Debnath (PW.1), disclosing that, on 14.03.2009 at about 0130 hours in the noon, the appellant had killed her husband by way of hacking.

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KALPANA DEBNATH Vs. STATE OF TRIPURA

Referred Judgements :-

JUDGEMENT

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