ANIL PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This appeal has been filed against the judgment and order dated 21.9.87 passed by the learned Sessions Judge, West Tripura, Agartala in Session Trial No. 94(W.T/A) of 1986 whereby one Anil Paul (the present appellant) has been convicted and sentenced u/ s 3021.P.C. to suffer imprisonment for life and he has been further convicted and sentenced under Section 201 I.P.C. to suffer R.I. for 51/ 2 years with a direction that both the sentences shall run concurrently. During the pendency of this appeal, the accused has been granted bail and as such he is now on bail. Three othesrs were acquitted.

(2.) A charge sheet was filed by O.C., Sidhai Police Station for prosecution of the accused persons namely, Shri Amulya Ch. Paul, shri Anil Paul (present appellant) and Smti. Sumirtra Paul and Smti. Sabita Paul under Section 302/ 201/193/109 I.P.C.

(3.) One Jyoti Rani Paul, wife of the present appellant died on 31.7.83 and her dead body was found to be hanging from the beam of f.he house of the husband. Jyoti Rani Paul was married to the accused Sri Anil Paul about: 10 years back before the incident and they had three children of this wedlock. The first son died after few months of the birth and thereafter two other sons were borne, at the time of death of Jyoti Rani Paul, the second son was aged about 5 years and his name is Milton Paul,