SUDIP CHAKRABORTY Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Heard Ms. R. Purkayastha, learned counsel appearing for the appellant as well as Mr. A. Roy Barman, learned Addl. P.P. appearing for the State.

(2.) This is an appeal under Sec. 374 of the Cr.P.C. from the judgment dtd. 16/3/2018 delivered in Case No.S.T.29 (GT/U) of 2015 by the Sessions Judge, Gomati Judicial District, Udaipur.

(3.) The entire prosecution against the appellant was launched based on the written ejahar (Exbt.P1) filed by one Babul Sharma, PW4 disclosing that his sister was married to the appellant and on 8/6/2013, she was found dead in their house. It has been further revealed by the said ejahar that the informant came to know from the neighbours of the appellant that his younger sister namely, Rekha Rani Sharma had committed suicide. He had disclosed that there existed matrimonial tension in the family as his sister used to earn and do all the household chores. She had a son who at the time of occurrence was reading in Class-V.