T.AMARNATH GOUD,J. - (1.)Heard Mr. J. Majumder, learned counsel appearing for the appellant and Mr. R. Datta, learned Public Prosecutor appearing for the State of Tripura-respondent.
(2.)This appeal has been filed under Sec. -374 of the Code of Criminal Procedure, 1973 against the judgment and order dtd. 28/11/2019 and sentence dtd. 30/11/2019 passed by the Learned Sessions Judge, North Tripura, Dharmanagar, in connection with Case No. S.T. (Type-1) 03 of 2018 and sentenced him to suffer rigorous imprisonment for life for the offence punishable under Sec. -302 of IPC and also to pay a fine of Rs.10,000.00 with default stipulations.
(3.)The factual backdrop of the case, in a nut shell, is that Sri. Kiran Shankar Choudhury (PW-16), Sub-Inspector of Police of Kadamtala Police Station lodged a suo motu complaint with the Officer-in-Charge, Kadamtala Police Station stating inter alia that on 19/9/2015 at about 0605 hours Md. Furkan Ali (convict appellant) appeared at Kadamtala Police Station and disclosed that he killed his ex-wife Ayarun Necha, daughter of Md. Abdul Jabbar of South Pearacherra with a "dao" at about 0100 to 0130 hours on the night of 19/9/2015 at his matrimonial house while she was sleeping. The fact was entered in the GD and police rushed to. The spot to verify the matter and police found the dead body of the woman was lying in front of the entrance of the dwelling hut and the body was having marks of severe injuries on her throat to neck and on her right arm.
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