(1.) The appellant before us was convicted by the learned Sessions Judge, Tripura West, Agartala under Section 302 IPC for committing murder of her husband and sentenced to suffer R.I. for life and to pay a fine of Rs. 5,000/-, i.e. to suffer five months and also convicted under Section 201 IPC and sentenced to suffer R.I. for seven years vide judgment dated 25.8.2005 passed in S.T. 35 (WT/A) of 2004. Both the sentence will run concurrently. Heard Mr. S. Roy, learned Counsel appearing for the appellant and Mr. R.C. Debnath, learned Addl. P.P. appearing for the State respondent.
(2.) The prosecution case, briefly stated, is as follows:
(3.) Getting such information from P.W. 11, the informant P.W. 2 lodged the written FIR on 26.3.2003, on the basis of which, a specific police case was registered being West Agartala P.S. case No. 61 of 2003. It was alleged that on 26.3.2003, Uttam Datta (P.W. 8) and Sajal Datta (P.W. 11) came to Agartala along with their mother the accused appellant Kalpana and reported to the West Agartala Police Station. Then police went to the house of the deceased Gouranga Datta along with the appellant Kalpana accompanied by an Executive Magistrate.
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