SUPAI MUNDA Vs. STATE OF ASSAM

JUDGEMENT

(1.) The sole appellant in this case has been convicted under section 302 of the IPC for committing the murder of his wife and two minor children and sentenced to undergo rigorous imprisonment for life and also to pay fine of Rs. 2000/- with default clause.

(2.) The prosecution case, as unfolded during the trial, is that on 23.05.205 at about10-30 p.m. the accused Supai Munda had killed his wife Boby Munda, son Raj Munda and daughter Rupali Munda by hacking them with a "mit dao". It appears from the record that soon after the incident, the accused had himself reached the Borgang Police Out Post and informed the Officer-in-charge that someone had killed his wife and two children and fled away.

(3.) Based on the information furnished by the accused, a G.D. entry was made by the Police, where-after, the Officer-in-Charge had come to the place of occurrence. On the next morning i.e. 24.05.2015, Shri Bijoy Munda i.e. the elder brother of the deceased Boby Mundahad lodged an FIR before the Borgang Police Out Post alleging that the accused had killed his wife and his children by a "dao" and thereafter, approached the Borgang Police Out Post by making a false statement that some unknown miscreants had killed the trio. It is also mentioned in the ejahar dated 24.05.2015 that the accused, when questioned, had later on confessed to the killing of his wife, son and daughter.