(1.) learned counsel appearing on behalf of the appellant. Also heard Mr. D. Sarkar, learned Public Prosecutor.
(2.) This criminal appeal under Section 374, Cr. P.C. is directed against the judgment and order passed on 17-1 -1998 by the learned Sessions Judge, North Tripura, Kailashahar in Sessions Trial No. 23(NT/K) of 1996 whereby the accused-appellant Md. Yakub All was convicted under Section 302, IPC and sentenced to imprisonment for life and to pay a fine of Rs. 1000/- in default to R.I. for another six months.
(3.) . The prosecution allegation, in short, is that Yakub All had married Nehrunessa (deceased) about 4/5 years ago prior to the date of occurrence and they used to live together as husband and wife in a separate hut situated nearby another hut occupied by the parents of the appellant. On 6-5-1996 the dead body of the said Nehrunessa was found hanging in her house whereupon the matter was informed to the police and the dead body was sent for post-mortem examination and on FIR being lodged, Kailashahar P.S. Case No. 84 of 1996 was registered.
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