HARIMOHAN JAMATIA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Mr. A. Basak, learned Amicus Curiae appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State.

(2.) This is an appeal by the convict, hereinafter referred to as the appellant, from the judgment and order of conviction and sentence dtd. 14/3/2014 delivered in Case No.S.T.49 (ST/U) 2012 by the Sessions Judge, South Tripura, Udaipur, as he then was.

(3.) By the said judgment dtd. 14/3/2014, the appellant has been convicted under Sec. 302 of the IPC for committing murder of his wife, namely Mangal Laxmi Jamatia. Pursuant to the said conviction, the appellant has been sentenced to suffer rigorous imprisonment for life and fine of Rs.10,000.00 with default stipulation.