MANOJ BAISHYA Vs. STATE OF MEGHALAYA

JUDGEMENT

(1.) The appellant original accused has approached this Court by way of aforesaid appeal challenging the judgment and order dtd. 23/4/2019 in Sessions Case No. 18 of 2014, where under he has been convicted for an offence punishable under Sec. 302 IPC and sentenced to suffer imprisonment for life and also fine of Rs.5000.00 (Rupees Five thousand) only and in default to undergo additional rigorous imprisonment for two months.

(2.) The FIR which set criminal law in motion was registered on 5/9/2010 at the instance of Shri Mono Banai before the Williamnagar Police Station as Williamnagar P.S. Case No. 39(9) 2010 under Sec. 302 IPC, to the effect that on 4/9/2010 at about 11:30 a.m., the niece of the informant, Smti. Babli Koch was killed by her husband i.e. the appellant/accused Shri Manoj Baishya in his residence at P.W.D. Colony, Williamnagar.

(3.) We have heard Mr. R. Kar, learned counsel for the appellant/accused and Mr. A. Kumar, learned AG for the state.