ANU MEAH Vs. TRIPURA ADMINISTRATION

JUDGEMENT

(1.) THE appellant Anu Meah alias pichainna was convicted by the Sessions Judge in Criminal Session Trial No. 7 of 1960 under Section 302 I. P. C. and sentenced to imprisonment for life for the murder of one Abdul Majid. He has filed this appeal against the said conviction and sentence.

(2.) THE case against the appellant rested mainly on the evidence of P. W. 3 Safia Khatun, wife of one Sarafat Ali stated to be an eye -witness to the occurrence. The occurrence is said to have taken place in the court -yard of the house of P. W. 3 in Jhaguriamura. P. W. 3 was living at the time with her husband and children in the house in the western Bhiti. She had two tenants Safia Khatun, wife of one Sundar Ali and her sister Rahela who was also a married woman but living away from her husband. They were living in the southern house in the eastern Bhiti. The two sisters were said to be women of loose morals and many men including the appellant, the deceased Abdul Majid, Abdul Jabbar, Han Meah and Mon Meah were said to have been visiting the said house for immoral purposes.

(3.) IT is worthy of note that Charu Meah even though he had seen the dead body of Abdul Majid did not inform P. W. 1 the father of the deceased about the death but is said to have only mentioned about the injury caused by the appellant. He did not tell Jharu Meah about the death even when the latter said he would not go. Jharu Meah on learning from Charu Meah about the occurrence was not interested in going to his son who he was informed was lying injured only a few houses away, His othei grown up sons and daughters were also in the house. He asked them all not to stir out of the house until he returned, as spoken to by P. W. 8 Abdul Gafur.