BASUDEV TANTI @ BASUDEV TANTUBAI Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal is directed against the judgment and order of conviction dated 11.06.2014 recorded under Section 302 of IPC in connection with case No.S.T.61(NT/D) of 2012, passed by the learned Additional Sessions Judge, Dharmanagar, North Tripura, whereby and whereunder, the appellant was convicted and sentenced to suffer rigorous imprisonment for life and to pay a fine of Rs.10,000/- with a default stipulation.

(2.) The prosecution case as unearthed, in brief, is that on 06.11.2010, one Smt. Laili Chun Tripura had lodged a complaint to the Officer-in-Charge, Kadamtala Police Station stating, inter alia, that her husband Longbanjoy Tripura alias Joya Tripura went out of his house for work on the previous day but did not return home till the next day. She came out in search of her husband, when she came to learn that her husband was murdered. Hearing that information, she went towards the place along with other people and saw the dead body of her husband on a road of a garden with his throat, being slit along with other grievous injuries.

(3.) Accordingly, an FIR was registered, being Kadamtala P.S. case No.86 of 2010 under Section 302 of IPC against unknown offender. Investigation was started and on completion of investigation, the investigating officer submitted charge-sheet against accused persons, namely (1) Sri Basudev Tanti, (2) Sri Lab Telenga, (3) Sri Sahadeb Karmakar, (4) Sri Dipen Tantubai and (5) Sri Madhu Tantubai under Section 302/34 IPC.