SUJIT RUDRA PAUL Vs. STATE OF TRIPURA

JUDGEMENT

(1.) THIS Appeal is directed against the judgment of conviction and sentence dated 4-8-2006 passed by the learned Additional Sessions Judge, North tripura, Kailasahar in Case No. Sessions trail 18 (NT/k) of 2006 convicting the accused appellant under Section 302, I. P. C. and sentencing him to suffer rigorous imprisonment for life and to pay fine of rs. 2,000/- and in default to suffer rigorous imprisonment for one month.

(2.) THE prosecution case is based on the fir dated 23-5-2004, proceeded by the FIR dated 20-5-2004 lodged by one Sri dhananjoy Rudra Paul, father of the accused appellant and who was also the co-accused along with the accused appellant but acquitted by the learned Additional Sessions judge. For a ready reference the FIR is quoted below : <FRM>JUDGEMENT_3291_CRLJ_2009Html1.htm</FRM>

(3.) AFTER the aforesaid FIR was lodged on 20-5-2004, the father of the deceased also lodged an FIR on 23-5-2004 with the same police station furnishing information that the deceased had informed her mother that she was maltreated by her husband, father-in-law and mother-in-law physically and mentally as her husband had illicit relationship with another lady. It was further informed that his daughter was killed in the house of the accused persons: For a ready reference, this FIR is also quoted below :- <FRM>JUDGEMENT_3291_CRLJ_2009Html2.htm</FRM>