PREM SINGH GOUR Vs. STATE OF TRIPURA

JUDGEMENT

(1.) This criminal appeal has been preferred by the convict, the appellant hereinafter, against the judgment and order of conviction and sentence dated 10.04.2018 passed by the learned Additional Sessions Judge, Kamalpur, Unakoti Judicial District in Sessions Trial number 45 of 2016 (T-I) whereby the learned trial court found the appellant guilty and on conviction sentenced him to imprisonment for life (RI) and fine of Rs.2,000/- with default stipulation for having committed offence punishable under Section 302 of the Indian Penal Code, in short, IPC.

(2.) The case of the prosecution in brief is that Kamalpur PS case number 16 of 2015 was registered under section 302, IPC against the appellant on the basis of the first information report (FIR) lodged by Sri Pradip Gour PW- 4. with the Officer in Charge of Kamalpur Police Station at 10.10 pm on 12th March, 2015 alleging inter alia that his appellant father had killed his mother at about 07.30 pm on the day. It was alleged by PW-4 in his FIR that at about 07.30 pm, his appellant father had given several fatal blows with a dao sharp cutting weapon. on her mother Smt. Droupadi Gour in their dwelling hut in presence his sisters. As a result, his mother received bleeding injuries and fell unconscious. Seeing the incident, his sisters raised hue and cry and the neighbouring people appeared at the spot. His injured mother was then taken to BSM hospital at Kamalpur, where she was declared dead.

(3.) The investigation of the case was taken up by Sri Subhankar Debbarma PW-18. who carried out major part of the investigation. After he was transferred to elsewhere before completing the investigation, the last part of the investigation was conducted by Sri Satya Baman Debbarma PW-17. who on conclusion of investigation submitted charge sheet against the appellant under section 302, IPC sending up the appellant for trial.