(1.) By judgment and order, dated 30.6.2000, passed in case No. ST 95(W/T/S)/97, the learned Addl. Sessions Judge No. 3, West Tripura, Agaitala convicted the Appellant under Section 302 of the Indian Penal Code (hereinafter called, 'IPC') and sentenced him to undergo rigorous imprisonment for life for his conviction under Section 302 and pay fine of Rs. 10,000/-, in default, suffer rigorous imprisonment for a further period of three months. Being aggrieved by the said conviction and sentence, the Appellant has carried this appeal challenging the said judgment and order of conviction and sentence.
(2.) This case stands on the allegation that the Appellant had killed his wife by strangulation.
(3.) The prosecution case, in brief, may be stated as follows:
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