RUNU SANTAL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. R. Datta, learned counsel appearing for the appellant also heard Mr. R. Datta, learned P.P. appearing for the respondent-State.

(2.) This is an appeal filed under Sec. -374(2) of Cr. P.C. against the impugned judgment and order of conviction and sentence dtd. 2/8/2016 respectively passed by the learned Addl. Sessions Judge, Khowai Tripura, in connection with case No. ST.(T-1) 06 of 2016 whereby the convict appellant has been convicted for the offences punishable under Sec tions-302 of the IPC and sentenced to suffer imprisonment for life and also to pay a fine of Rs.2,000.00 only and in default, to suffer RI for 3 months.

(3.) The fact of the case in brief is that on 17/3/2015 at about 7 p.m., the complainant was in her eastern viti dwelling hut while accused Runu Santal started quarreling with his son namely, Bishu Santal in their western viti dwelling hut. One Alamani Santal, elder sister of Runu Santal raised alarm and the complainant rushed to the western viti hut and found Bishu Santal with bleeding injuries lying on the floor near the oven and Runu Santal was found with a bati dao and he left the hut. Thereafter, Ganga Santal called the local inhabitants and also arranged to inform the incident to the police. It is stated by the complainant in her complaint that due to quarrel Runu Santal killed his son by chopping on his neck by a sharp cutting dao. Based on this written complaint the instant case was registered and the case was endorsed to SI of Police Mizanur Rahaman to complete the investigation. Said IO investigated the case and after due completion of his investigation laid charge sheet against Runu Santal for the offence under Sec. -302 of the Indian Penal Code [for short IPC] vide Khowai P.S. charge sheet No.11 of 2016 dtd. 19/2/2016.