BHULAN NATTA Vs. STATE OF TRIPURA

JUDGEMENT

(1.) Having found the appellant, Sri Bhulan Natta, guilty in killing his wife SmtiMalatiNatta and his mother Smti Hashya Bala Natta, the learned Sessions Judge, West Tripura, Agartala by his order dated 8.6.95 in Sessions Trial No. 122 (W.T./A) 1994 convicted him under Section 302 IPC and sentenced accordingly to suffer for rigorous imprisonment (for short, 'R.I.') for life and to pay fine of Rs. 5000/-.

(2.) The learned Sessions Judge, on proper appreciation and scrutiny of the testimony of the witnesses particularly P.W.-2, Smti Anju Das (Natta), being the sole eye witness, P. W- 10, the Doctor who conducted the autopsy on the dead bodies of the two deceased as mentioned above and P. W. 12, the Investigating Officer (for short, the 'I.O.') including the material exhibits on records, believed the prosecution story, as unfolded by P. W.-2 to P.W. 1, Abani Natta, on the basis of whose statement, the police lodged the F.I.R. on 15.7.90 with Airport Police Station initiating investigation against the appellant to be charge-sheeted under the above mentioned section and held that the prosecution successfully established the guilt against the appellant beyond reasonable doubt.

(3.) The conviction and sentence forenoted have been assailed in the instant criminal appeal.