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Tripura High Court | Mere presence of the accused person and last seen of the offence cannot draw an inference to committing of the crime ; Conviction reversed

   

Tripura High Court: The Division Bench of Amarnath Goud and Arindam Lodh, JJ. allowed an appeal which was filed against the judgment of Sessions Judge convicting the appellant under Section 302 of the Penal Code, 1860 (IPC).

Marriage ceremony was solemnized in between the deceased Sima and the accused s. The complainant, father of the deceased alleged that since for the last ten years after marriage, the petitioner's daughter (wife of accused) was subjected to cruelty both physically and mentally. On 07-04-2017, the complainant came to know from his son that his daughter was no more alive. Accordingly, the complainant along with others visited the rented house of his deceased daughter and found his daughter in hanging condition with some blood stain on her face and nose. He alleged that the accused murdered his daughter and after murder, he hung her body and committed this heinous offence due to the abatement of his brother. On receipt of the said complaint, FIR under section 498-A, 302, 109 of IPC was registered.

The Trial Court had found that though the prosecution was able to prove their case against accused but the evidence on record was not sufficient to come to a conclusion that accused was instigated by the brother and thereby, committed any offence as charged against him. Thus, the instant appeal.

Senior counsel appearing for the appellant emphasized that it is a case of suicide but it is not the case of homicide. Addl. P.P. appearing for the state stated that the medical evidence is not a conclusive proof in the present case but it has been corroborated by the statement of the land lady and the minor daughter that the accused was present in the hut. He has further submitted that the corroboration, the last seen together, the special knowledge is the case of the prosecution.

The Court noted that PW-21 who had conducted the postmortem examination was inexperienced and had no special knowledge in forensic segments and even the medical evidence had not been categorically confirmed with regard to the death of the deceased. The Court thus observed that mere presence of the accused persons and the last seen of offence along with the child in the hut with the deceased woman (wife) in a hanging position cannot draw an inference and the circumstantial evidence cannot be connected that the husband had killed the wife.

The Court allowed the appeal holding that the prosecution failed to prove his case beyond reasonable doubt against the accused person.

[Akhil Das v. State of Tripura, CRL.A.(J)57 of 2020, decided on 20-07-2022]


Advocates who appeared in this case :

Mr P.K. Biswas, Advocate, for the Appellant(s);

Mr P. Majumder, Mr S. Ghosh, Addl. P.P., Mr J. Majumder, Advocate, for the Respondent(s).


*Suchita Shukla, Editorial Assistant has reported this brief.

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