SMT. JHUMA DAS, WIFE OF LATE BENU DAS, RESIDENT OF BAISHNAB TILLA, SIDDHI ASHRAM, P.O. & P.S. Vs. THE STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal under Sec. 374 of Crimial P.C. is directed against the judgment and order of conviction and sentence dated 16.11.2013 passed by learned Addl. Sessions Judge (Court No. 5), West Tripura, Agartala in respect of the accused-convict-appellant Smt. Jhuma Das, in connection with Sessions Trial No. 02/2012 under Sec. 498A of IPC, sentencing her to suffer RI for two years and to pay a fine of Rs. 2,000.00, in default of payment to suffer further RI for one month.

(2.) Heard learned counsel, Mr. Samik Deb for the appellant and learned Addl. PP, Mr. RC Debnath for the State respondent.

(3.) The prosecution case in short is that Ashalata Das (Dey) @ Soma, daughter of PW 4, the informant Binod Dey & PW 5, Smt. Tripti Paul (Dey) got married with accused Sanjib Das and after marriage they had been living in the matrimonial home along with other accused persons as named in the FIR, i.e. Premananda Das (father-in-law), Smt. Chanu Das (Mother-in-law) and the accused-appellant Smt. Jhuma Das. The deceased Ashalata @ Soma lived with accused Sanjib Das as husband and wife for about five years. On 17.10.2011 her dead body was found with bleeding head injuries in the nearby field of the house of accused persons and the matter was reported to P.S. After making GD Entry No. 785 at Amtali P.S., police officer went to the spot and conducted inquest over the dead body and, thereafter, forwarded the dead body to the hospital for post-mortem examination.